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State of Arunachal Pradesh - Section

Section 66 in Arunachal Pradesh Municipal Election Rules, 2011

66. Custody of papers relating to elections.

- The Municipal Returning Officer shall retain the packets of the counter foils of used ballot papers, the packets of unused ballot papers, the packets of used ballot papers whether valid, tendered or rejected and all other papers relating to the elections in safe custody either in his/ her own office or at such other place as he/she may specify in writing until the expiry of one year from the date of publication of the result of election.