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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)Any person who at an election fraudulently takes or attempts to take a ballot paper out of a polling station, or willfully aids or abets the doing or 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.