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

State of Telangana - Subsection

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

(d)without due authority supplies any ballot paper to any person or receives any ballot paper from any person or is in possession of any ballot paper; or