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[Cites 0, Cited by 0] [Section 227(1)] [Section 227] [Entire Act]

State of Andhra Pradesh - Subsection

Section 227(1)(c) in Andhra Pradesh Panchayat Raj Act, 1994

(c)fraudulently defaces or fraudulently destroys any ballot paper or the official mark of any ballot paper or any declaration or identity or official envelope used in connection with voting by postal ballot; or