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[Cites 0, Cited by 0] [Section 158S(1)] [Section 158S] [Entire Act]

State of Himachal Pradesh - Subsection

Section 158S(1)(c) in The Himachal Pradesh Panchayati Raj Act, 1994

(c)fraudulently defaces or fraudulently 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