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[Cites 0, Cited by 0] [Section 130(1)] [Section 130] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 130(1)(d) in Arunachal Pradesh Panchayat Raj Act, 1997

(d)without due authority supplies any ballot paper to any person or receives any ballot paper from any person or is in possession of any ballot paper; or