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State of Odisha - Section

Section 31 in Orissa Municipal Act, 1950

31. Falsifying result of election.

- Every person, who in the course of electoral operations, falsified or attempts to falsify the record of an election by removing, destroying, altering or fabricating nomination papers or voting papers or by any other act or by any omission, shall be punishable with imprisonment which may extend to one year with fine or with both.