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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(2) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(2)The officer so authorised shall retain packets and the marked copies of the voters' list for a year and shall then, unless otherwise directed by the orders of an authority competent to decide election disputes, cause them to be destroyed.