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[Cites 0, Cited by 0] [Section 145S(1)] [Section 145S] [Entire Act]

State of Gujarat - Subsection

Section 145S(1)(f) in The Gujarat Co-Operative Societies Act, 1961

(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers then in use for the purposes of the election; or