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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961

(1)If at any election any ballot box is unlawfully taken out of the custody of the presiding officer or is in any way tampered with, or is either accidentally or intentionally destroyed or lost, the polling to which the ballot box relates shall be liable to be declared void by the Deputy Commissioner.