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[Cites 0, Cited by 0] [Section 158S(1)] [Section 158S] [Entire Act]

State of Himachal Pradesh - Subsection

Section 158S(1)(d) in The Himachal Pradesh Panchayati Raj Act, 1994

(d)without due authority supplies any ballot paper to any person or receives any ballot paper from any person or is in possession of any ballot paper; or