Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Tamilnadu - Subsection

Section 70(1) in Tamil Nadu Panchayats Act, 1994

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