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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(12) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(12)Thereafter, all the valid ballot papers and all the rejected ballot papers shall be separately bundled and kept together in a packet which shall be sealed with the seals of the Returning Officer and of such of the candidates, their election agent or counting agents as may desire to affix their seals thereon and on the packet so sealed shall be recorded the details of the ward/constituency, the date of counting and a brief description of its contents.