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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(1)(f) in Karnataka Municipalities Act, 1964

(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers [or voting machine] [Deemed to have been inserted by Act 17 of 2009 w.e.f.28.05.2009.] then in use for the purposes of the election; or