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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(19) in The M.P. State Veterinary Council Rules, 1993

(19)Voting papers to be retained. - Upon the completion of the counting and after the result has been declared, the Returning Officer shall seal the voting papers and all other documents relating to the election and shall retain the same for a period of six months, and shall not destroy or cause to be destroyed these records even after the expiry of the said six months with the previous concurrence of the State Government.