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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1)(e) in The Orissa Grama Panchayats Act, 1964

(e)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