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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Tamilnadu - Subsection

Section 90(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(2)The Returning Officer or the officer specified by the State Election Commission under sub-rule (1), shall retain the packets and the marked copies of the electoral roll for six months and shall, thereafter, unless otherwise directed by a competent Court, cause them to be destroyed.