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[Cites 0, Cited by 0] [Section 145R] [Entire Act]

State of Gujarat - Subsection

Section 145R(3) in The Gujarat Co-Operative Societies Act, 1961

(3)Any ballot paper found upon the person arrested on search shall be made over for safe custody to a police officer by the Presiding Officer, or when the search is made by a police officer, shall be kept by such officer in safe custody.