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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Madhya Pradesh - Subsection

Section 88(1) in The M.P. Panchayat Nirvachan Niyam, 1995

(1)The packets referred to in Rule 87 shall be retained for a period of six months and shall thereafter be destroyed subject to any direction to the contrary given by the Commission or by a Competent Court or Authority, or pending legal proceedings.