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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of West Bengal - Subsection

Section 119(1)(a) in The West Bengal Panchayat Elections Act, 2003

(a)seizure of a polling station or a place fixed for the poll by any person or persons making polling authorities surrender the ballot papers or voting machines and doing of any other act which affects the orderly conduct of elections;