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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of West Bengal - Subsection

Section 119(1)(d) in The West Bengal Panchayat Elections Act, 2003

(d)seizure of a place for counting of votes by any person or persons, making the counting authorities surrender the ballot papers or voting machines and the doing of anything which affects the orderly counting of votes;