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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

State of Kerala - Subsection

Section 128(1)(a) in Kerala Municipality Act, 1994

(a)any ballot boxes used at a polling station or at a place fixed for the polls is unlawfully taken out of the custody of the Presiding Officer or the Returning Officer, or is accidentally or intentionally destroyed or lost, or is damaged or tampered with, to such an extent, that the result of the poll at that polling station or place cannot be ascertained; or