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[Cites 0, Cited by 1] [Section 225] [Entire Act]

State of Andhra Pradesh - Subsection

Section 225(1) in Andhra Pradesh Panchayat Raj Act, 1994

(1)Any person who at any election fraudulently takes or attempts to take a ballot paper or ballot box out of polling station, or willfully aids or abets the doing of any such act shall be punishable with imprisonment for a term which may extend to five years and with fine which may extend upto five thousand rupees.