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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(3) in The Haryana Sikh Gurdwara (Management) Act, 2014

(3)Any ballot-paper found upon the person of a person arrested on search shall be made over for safe custody to a police officer by the presiding officer, or when the search is made by a police officer, shall be kept by such officer in a safe custody.