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[Cites 0, Cited by 1] [Section 136(1)] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(1)(c) in The Representation of the People Act, 1951

(c)fraudulently defaces or fraudulently destroys any ballot paper or the official mark on any ballot paper or any declaration of identity or official envelop used in connection with voting by postal ballot; or