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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(c) in Standing Committees of The District Panchayat (Election of Members) Rules, 1998

(c)The packets shall be retained in safe custody in the office of the District Panchayat for a year and shall, then, unless otherwise directed by the orders of a competent Court, be destroyed.