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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(2) in The Bihar Panchayat Election Rules, 2006

(2)The Returning Officer or the officer authorised will arrange for the custody of things noted in sub-rule(1) from the time of the commencement of the counting of votes to the end of it. After counting of votes, the election related documents shall be kept in safe custody under the provisions of Rule-84.