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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Nagaland - Subsection

Section 55(1) in Nagaland Municipal Act, 2001

(1)Any person who at an election fraudulently takes or attempt to take a ballot paper out of a polling station, or wilfully aids or abets the doing of any such act, shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.