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[Cites 0, Cited by 0] [Section 574(1)] [Section 574] [Entire Act]

State of Jharkhand - Subsection

Section 574(1)(c) in Jharkhand Municipal Act, 2011

(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