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[Cites 0, Cited by 0] [Section 227(1)] [Section 227] [Entire Act]

State of Andhra Pradesh - Subsection

Section 227(1)(d) in Andhra Pradesh Panchayat Raj Act, 1994

(d)without due authority supplies any ballot paper to any person or receives any ballot paper from any person or is in possession of any ballot paper; or