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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Goa - Subsection

Section 33(1) in The Goa Panchayat Raj Act, 1994

(1)Any person who at any election fraudulently takes, or attempts to take, a ballot paper out of a polling station, or willfully aids or abets the doing of any such act, shall on conviction, be punished with imprisonment for a term which may extend to one year or with fine or with both.