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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(9) in The Bar Council of Uttar Pradesh Election Rules, 1968

(9)The voting papers and other records relating to the elections shall not be destroyed until the expiry of the time fixed for the filing of any petition under Clause (1) of his rule.