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[Cites 0, Cited by 0] [Section 420(3)] [Section 420] [Entire Act]

State of Maharashtra - Subsection

Section 420(3)(xv) in The City of Nagpur Corporation Act, 1948

(xv)for the safe custody of ballot papers and other election papers, for the period for which such papers shall be preserved, and for the inspection and production of such papers;