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

State of Andhra Pradesh - Subsection

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

(a)any ballot box used at a polling station is unlawfully taken out of the custody of the Presiding Officer or the Returning Officer, or is accidentally or intentionally destroyed or lost or is damaged or tampered with, to such an extent, that the result of the poll at that polling station cannot be ascertained; or