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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(2)The Officer so authorised shall retain the packets and the marked copies of the electoral roll for a year and shall then, unless otherwise directed by the orders of an election tribunal or other competent court, cause them to be destroyed.