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[Cites 0, Cited by 0] [Section 233(1)] [Section 233] [Entire Act]

State of Telangana - Subsection

Section 233(1)(c) in Telangana Panchayat Raj Act, 2018

(c)fraudulently defaces or fraudulently destroys any ballot paper or the official mark of any ballot paper or any declaration or identity or official envelope used in connection with voting by postal ballot; or