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State of Goa - Section

Section 99 in The Corporation of the City of Panaji (Election) Rules, 2004

99. Disposal of Election Papers.

(1)Subject to any direction to the contrary given by the Government or by a competent Court, the voting machines kept in the custody of the Returning Officer under rule 97 shall be retained intact for such period as the Commission may direct and shall not be used at any subsequent election without the previous approval of the Commission.
(2)All other papers relating to the election shall be retained until the termination of the next general election for the ward to which they relate and shall thereafter be destroyed, subject to any direction to the contrary given by the Government or a competent court.