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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Tamilnadu - Subsection

Section 90(3) in Tamil Nadu Panchayats (Elections) Rules, 1995

(3)These packets shall be retained in safe custody in the office of the District Panchayat or Panchayat Union, as the case may be, for a year and shall, then, unless otherwise directed by the competent Court, be destroyed.