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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Himachal Pradesh - Subsection

Section 29(2) in Himachal Pradesh Municipal Election Rules, 2015

(2)One complete copy of the electoral roll for each ward duly authenticated by the Electoral Registration Officer shall also be kept in safe custody of the Deputy Commissioner of the District till the new electoral roll is finally published.