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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Tripura - Subsection

Section 61(21) in The Tripura Co-operative Societies Rules, 1976

(21)On completion of election, the Election Officer, shall band over the ballot papers and other records relating to the election in a secured container in the Secretary or Manager or Managing Director or the Executive Officer or any other person responsible for the management of the affairs of the society which shall be locked and sealed with the seal of the society and the Election Officer and of the candidates who desire to affix their seals. The ballot papers shall be destroyed after the expiry of the period of 3 months if no dispute relating or the election is referred to the Registrar.