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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)fraudulently defaces, destroys or removes any list, notice or other document affixed by or under the authority of the returning officer; or