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[Cites 0, Cited by 0] [Section 108ZN(22)] [Section 108ZN] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108ZN(22)(b) in Jammu and Kashmir Panchayati Raj Rules, 1996

(b)The packets shall remain in safe custody of the Election Authority for one year and shall thereafter be destroyed unless otherwise directed by a competent court or pending legal proceedings.