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[Cites 0, Cited by 0] [Section 14D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14D(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(a)seizure of a polling station or a place fixed for poll by any person or persons, and making polling authorities surrender the ballot papers or voting machines or doing of any other act which affects the orderly conduct of elections;