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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(2) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967

(2)After the result of the election has been declared by him, the Returning Officer shall seal the voting papers and all other documents relating to the election and shall retain the same with himself in safe custody for a period of six months, and thereafter cause them to be destroyed.Part - IV [Casual Vacancies] [Part IV, heading was substituted by G.N. of 21.3.1985.]