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[Cites 0, Cited by 0] [Section 6(16)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(16)(a) in The Bihar State Election Authority Act, 2008

(a)seizure of a polling station or a place fixed for the poll by any person or persons, making polling authorities surrender the ballot papers or voting machines and doing of any other act which affects the orderly conduct of elections;