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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Himachal Pradesh - Subsection

Section 84(1)(d) in Himachal Pradesh Municipal Election Rules, 2015

(d)packets of marked copies of the electoral roll, are in the custody of Returning Officer, shall not be opened and their contents shall not be inspected by, or produced before, any person or authority except under the orders of the competent court or of the officer authorized under section 282 of the Act.