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[Cites 0, Cited by 5] [Section 135] [Entire Act]

Union of India - Subsection

Section 135(1) in The Representation of the People Act, 1951

(1)Any person who at any election 1unauthorisedly takes, or attempts to take, a ballot paper out of a polling station, or wilfully aids or abets the doing of any such act, shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees or with both.