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[Cites 0, Cited by 0] [Section 611(1)] [Section 611] [Entire Act]

State of Telangana - Subsection

Section 611(1)(d) in Greater Hyderabad Municipal Corporation Act, 1955

(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] [Substituted by Act No.28 of 2005.]