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 11(1)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1)(c) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(c)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