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[Cites 0, Cited by 0] [Section 168(2)] [Section 168] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 168(2)(p) in The Jammu and Kashmir Representation of the People Act, 1957

(p)the safe custody of voting machines ballot boxes, ballot papers and other election papers, the period for which such papers shall be preserved and the inspection and production of such papers;