Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act] State of Karnataka - Subsection Section 33(1)(c) in Karnataka Panchayat Raj Act, 1993 (c)fraudulently defaces, or fraudulently destroys any ballot paper or the official mark on any ballot paper; or