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[Cites 0, Cited by 0] [Section 56M(1)] [Section 56M] [Entire Act]

State of Tamilnadu - Subsection

Section 56M(1)(f) in Tamil Nadu District Municipalities Act, 1920

(f)without due authority destroy, take, open or otherwise interfere with any ballot box or ballot papers then in use for the purposes of the election; or