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[Cites 0, Cited by 0] [Section 6(17)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(17)(c) in The Bihar State Election Authority Act, 2008

(c)fraudulently defaces or fraudulently destroys any ballot paper or the official mark on any ballot paper or any declaration of identity or official envelope used in connection with voting by postal ballot; or