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[Cites 0, Cited by 0] [Section 21U] [Entire Act]

State of Jharkhand - Subsection

Section 21U(8) in Jharkhand Co-operative Societies Rules, 2008

(8)The used ballot papers and other records pertaining to the election shall be put in a cover or container which shall be sealed and signed by the Election Officer/Polling Officer. Any candidate may also affix his seal and signature thereon, if he so desires. The cover or container so sealed and signed shall be entrusted by the Election Officer/Polling Officer to the Chief Executive of the society who shall acknowledge the receipt and be responsible for its safe custody for twelve months or till such time as the Authority directs.