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[Cites 0, Cited by 0] [Section 572] [Entire Act]

State of Jharkhand - Subsection

Section 572(1) in Jharkhand Municipal Act, 2011

(1)Any person who at any election takes, or attempts to take, a ballot paper out of a polling station, or willfully aids or abets the doing of any such act, shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees or with both.