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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 57(1) in Arunachal Pradesh Municipal Election Rules, 2011

(1)The Presiding Officer shall then make into separate packet-
(a)the counterfoils of used ballot papers ;
(b)the marked copy of the electoral roll ;
(c)the un-used ballot papers ;
(d)the cancelled ballot papers ;
(e)the cover containing the Tendered ballot papers and the list in Form 29 ;
(f)the list of challenged votes in Form-30 ;
(g)paper seal account in Form 31 ; and
(h)any other papers directed by the Municipal Returning Officer to be kept in a sealed packet.