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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

(3)The packets shall be retained in the safe custody in the Municipal Office by the Commissioner for a year and shall then, unless otherwise directed by the orders of a competent court, be destroyed.