Section 32(1)(e) in The Bar Council of Bihar Election Rules, 1968

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

(e)make separate packets of-

(i)the unused Ballot Papers,

(ii)the mutilated torn Ballot Papers,

(iii)returned Ballot Papers, and

(iv)Electoral Rolls and Register and papers used at the Polling Station.

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