Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 304P] [Entire Act]

State of Himachal Pradesh - Subsection

Section 304P(a) in The Himachal Pradesh Municipal Corporation Act, 1994

(a)seizure of a polling station or a place fixed for the poll by a person or persons making poling authorities surrender the ballot papers or voting machines and doing of any other act which affects the orderly conduct of election;