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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(1)(f) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers then in use for the purpose of the election; or