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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(2) in The Bihar Municipal Election Rules, 2007

(2)With the exception of the papers mentioned in items (iii) and (viii) of sub-rule (1), the aforesaid election papers shall be kept in the general records room of the main office of the Municipality for one year, unless their retention for a longer period is ordered by the Chief Executive Officer or by an Election Tribunal.