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State of Madhya Pradesh - Section

Section 9 in The M.P. Paramedical Council (Election of Members) Regulations, 2001

9.

The preliminary voters list published under clause (1) of Regulation 4 and the claims and objections received under Regulation 5 alongwith the orders of the Registrar thereon shall be preserved in the record room of the Council until after the next revision of the said list and shall then be destroyed.