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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(1) in The Maharashtra District Planning Committee (Election) Rules, 1999

(1)The packets referred to in rule 57 shall be retained for a period of one year and shall thereafter be destroyed subject to any direction to the contrary given by the Commissioner or a Court or other Competent Authority.