Section 11(1)(e) in The M.P. Local Authorities (Electoral Offences) Act, 1964

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State of Madhya Pradesh - Subsection

Section 11(1)(e) in The M.P. Local Authorities (Electoral Offences) Act, 1964

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

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State of Madhya Pradesh - Subsection

Section 11(1)(e) in The M.P. Local Authorities (Electoral Offences) Act, 1964