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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Odisha - Subsection

Section 101(1) in The Orissa Municipal Corporation Act, 2003

(1)Any person who at any election fraudulently takes, or attempts to take, a ballot paper out of polling station, or wilfully aids or abets the doing of any such act shall be punished with imprisonment of either description for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.