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[Cites 0, Cited by 0] [Section 158S(1)] [Section 158S] [Entire Act]

State of Himachal Pradesh - Subsection

Section 158S(1)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

(b)fraudulently defaces or fraudulently destroys or removes any list, notice or other document affixed by or under the authority of returning officer; or