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State of Assam - Section

Section 22 in Rules Under the Assam Temperance Act, 1926

22.

The presiding officer of each polling station, shall, as soon as practicable after recording of the votes is complete, make up into separate parcels and seal with his own seal-
(1)the list of challenged voters in Form D, and
(2)the voting papers in Form E and shall deliver such packets to the Returning Officer.