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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Tamilnadu - Subsection

Section 98(3) in Tamil Nadu Panchayats (Elections) Rules, 1995

(3)The packet shall be retained in safe custody in the office of the Panchayat Union in which the Panchayat is situated for a year and shall, then, unless otherwise directed by the orders of an election or other competent Court, be destroyed.