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[Cites 0, Cited by 0] [Section 66M(1)] [Section 66M] [Entire Act]

State of Tamilnadu - Subsection

Section 66M(1)(f) in Chennai City Municipal Corporation Act, 1919

(f)without due authority destroy, take, open or otherwise interfere with any ballot box or ballot papers then in use for the purposes of the election; or