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[Cites 0, Cited by 0] [Section 343S(1)] [Section 343S] [Entire Act]

State of Andhra Pradesh - Subsection

Section 343S(1)(b) in Andhra Pradesh Municipalities Act, 1965

(b)fraudulently defaces or destroys or removes any list, notice or other documents affixed by or under the authority of a election officer; or