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[Cites 0, Cited by 0] [Section 145S(1)] [Section 145S] [Entire Act]

State of Gujarat - Subsection

Section 145S(1)(c) in The Gujarat Co-Operative Societies Act, 1961

(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