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[Cites 0, Cited by 0] [Section 130(1)] [Section 130] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 130(1)(f) in Arunachal Pradesh Panchayat Raj Act, 1997

(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers then in use for the purposes of the election; or