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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Rajasthan - Subsection

Section 89(3) in The Rajasthan Municipalities (Election) Rules, 1994

(3)While in the custody of the District Municipal Election Officer, the packets of the election papers shall not be opened and their contents shall not be inspected by or produce before any person or authority except under the order of a competent court.