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

State of Himachal Pradesh - Subsection

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

(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers then in use for purposes of the election; or