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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(10) in The Rajasthan Agricultural Produce Markets Rules, 1963

(10)The voting papers shall be sealed by the President and retained in safe custody in the office of the Market Committee, and the packet containing the voting papers, shall not be opened or destroyed except under the orders of the Collector.