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State of Odisha - Section

Section 10 in The Orissa Medical Registration Rules, 1965

10.

On the completion of the election proceedings, the Returning Officer shall make into convenient bundles the nomination papers, the voting papers and the identification envelopes, seal each of the bundles, and make over these and all other papers relating to the elections, to the Registrar, who will keep them for a period of six months and thereafter cause them to be destroyed, unless required by any Court of Law.Reporting to Government about information of choice under Sub-section (2) of Section 4 and the consequent vacancies.