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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(1) in Karnataka Panchayat Raj Act, 1993

(1)Any person who at any election fraudulently takes, or attempts to take, a ballot paper out of a polling station or willfully aids or abets the doing of such act, shall, on conviction, be punished with imprisonment for a term which mat extend to one year or with fine or with both.