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[Cites 0, Cited by 0] [Section 14D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14D(d) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(d)seizure of a place of counting of votes by any person or persons, making the counting authorities surrender the ballot papers or voting machines or the doing of anything which affects the orderly counting of votes;