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[Cites 0, Cited by 0] [Section 444] [Entire Act]

State of Uttar Pradesh - Subsection

Section 444(8) in The U.P. Co-operative Societies Rules, 1968

(8)Used ballot papers and other records pertaining to election shall be put in a cover or container and shall be sealed by the Ejection Officer/Polling Officer. Any candidate may also affix his seal thereon, if he so desires. The cover or container so sealed shall be entrusted by the Election Officer/Polling Officer to the Secretary/Managing Director of the society who shall acknowledge the receipt and be responsible for its safe custody for two months if no dispute to election is referred to the Registrar.