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[Cites 0, Cited by 0] [Section 304O] [Entire Act]

State of Himachal Pradesh - Subsection

Section 304O(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)Any person who at any election unauthorizedly takes, or attempts to take, ballot paper out of a polling station, or wilfully aids or abets the doing of any such act, shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.