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

Union of India - Subsection

Section 32(2) in The Registration Of Electors Rules, 1960

(2)One complete copy of the roll for each constituency duly authenticated by the registration officer shall also be kept in such place as the chief electoral officer may specify [as permanent record] [ Substituted by S.O. 814(E), dated 3.9.1987.].