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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3) in The Rules for Election of a Member to Appointments Committee of Madurai Corporation Council

(3)The packet shall be retained in safe custody in the office of the Corporation for a year and shall, then, unless otherwise directed by the order of the competent Court, be destroyed.