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 470(1)] [Section 470] [Entire Act]

State of Bihar - Subsection

Section 470(1)(d) in The Bihar Municipal Act, 2007

(d)without due authority supplies any ballot papers to any person or receives any ballot paper from any person or is in possession of any ballot paper; or