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

State of Himachal Pradesh - Subsection

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

(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