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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(1)(c) in The Maharashtra District Planning Committee (Election) Rules, 1999

(c)the packets of marked copies of the voters' list; shall not be opened and their contents shall not be inspected by, or produced before any person or authority, except under the order of the Commissioner or a Court or other Competent Authority.