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[Cites 0, Cited by 0] [Section 573(1)] [Section 573] [Entire Act]

State of Jharkhand - Subsection

Section 573(1)(a) in Jharkhand Municipal Act, 2011

(a)seizure of a polling station or a place fixed for the poll by any person or persons, making polling authorities surrender the ballot papers or voting machines and doing of any other act which affects the orderly conduct of elections;