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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(3)(d) in Assam Panchayat (Constitution) Rules, 1995

(d)any other papers as may be directed by the Deputy Commissioner or the Sub-Divisional Officer as the case may be, to be kept in sealed packets and note thereon a description of its contents, the election to which it relates and the serial number and the name of the polling station.