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State of Maharashtra - Section
Section 20 in Nagpur rules Relating to the Election of Councillors
20.
The following papers shall, at the conclusion of the election, be sealed by the Returning Officer and forwarded to the Commissioner who shall keep them for the period mentioned against them and thereafter cause them to be destroyed| Name of paper | Period of retention | |
| [Packets referred to in sub-rules (4) and (5) of rule18-B.Return referred to in sub-rule (6) of 18-B.] [Substituted by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.] | ] | Three months from the notification of the result of election. |
| Nomination papersWithdrawal from candidatureCopy offinal electoral roll used at polling | ] | Until the completion of its next revision. |