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[Cites 0, Cited by 0] [Section 124(1)] [Section 124] [Entire Act]

State of Punjab - Subsection

Section 124(1)(c) in The Punjab State Election Commission Act, 1994

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