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State of Uttar Pradesh - Section

Section 15 in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967

15. Custody and inspections of documents.

- The nomination papers of candidates, ballot papers and all other papers relating to nominations and voting shall be sealed and kept in the office of the Returning Officer and shall be destroyed after one year from the date of declaration of the result, unless otherwise ordered by the State Government or an election tribunal, as the case may be. Such papers shall not be open to inspection except by an order of an election tribunal.Election Disputes