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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(1)The packets referred to in Rule 78 shall be retained for a period of six months and shall thereafter be destroyed subject to any direction to the contrary given by the Election Commission or by the Competent Court or Authority or pending legal proceedings.