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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(f) in Jammu and Kashmir Municipal Corporation Act, 2000

(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot paper than in use for the purpose of the election; or