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[Cites 0, Cited by 0] [Section 121(1)] [Section 121] [Entire Act]

State of West Bengal - Subsection

Section 121(1)(f) in The West Bengal Panchayat Elections Act, 2003

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