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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Punjab - Subsection

Section 122(1) in The Punjab State Election Commission Act, 1994

(1)Any person who at any election fraudulently takes, or attempts to take a ballot paper out of 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.