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[Cites 0, Cited by 0] [Section 611(1)] [Section 611] [Entire Act]

State of Telangana - Subsection

Section 611(1)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)fraudulently defaces or fraudulently destroys any ballot paper or the official mark on any ballot paper or any declaration of identity or official envelope used in connection with voting by postal ballot; or