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[Cites 0, Cited by 0] [Section 121(1)] [Section 121] [Entire Act]

State of West Bengal - Subsection

Section 121(1)(b) in The West Bengal Panchayat Elections Act, 2003

(b)fraudulently defaces, destroys or removes any list, notice or other document affixed by or under the authority of Panchayat Returning Officer; or