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[Cites 0, Cited by 0] [Section 304S(1)] [Section 304S] [Entire Act]

State of Himachal Pradesh - Subsection

Section 304S(1)(f) in The Himachal Pradesh Municipal Corporation Act, 1994

(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers then in use for purposes of the election ; or