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[Cites 0, Cited by 0] [Section 21T(4)] [Section 21T] [Entire Act]

State of Jharkhand - Subsection

Section 21T(4)(a) in Jharkhand Co-operative Societies Rules, 2008

(a)any ballot box, used at any polling station/booth, is unlawfully taken out of the custody of the poling officer or is accidentally or intentionally destroyed or lost, or is damaged or tampered with to such an extent the result of the poll at the polling station/booth cannot be ascertained, or