Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Rajasthan - Subsection

Section 89(2) in The Rajasthan Municipalities (Election) Rules, 1994

(2)The packets shall be retained in safe custody of the District Municipal Election Officer concerned for a period of six months and shall then, unless otherwise directed by the competent court be destroyed.