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[Cites 0, Cited by 1] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(3) in Karnataka Agricultural Produce Marketing Act 1966

(3)Any ballot paper found upon the person arrested on search shall be made over for safe custody to a police officer by the presiding officer or when the search is made by a police officer shall be kept by such officer in safe custody.