Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(1)(c) in Haryana Municipal Corporation Act, 1994

(c)fraudulently defaces or destroys any ballot paper or the official mark on any ballot-paper or any declaration or identity or official envelop used in connection with voting by postal ballot; or