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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Andhra Pradesh - Subsection

Section 66(2) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(2)The Officer so authorised shall retain packets and the marked copies of the electoral roll 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.Chapter-V Voting by Electronic Voting Machines