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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of West Bengal - Subsection

Section 118(1) in The West Bengal Panchayat Elections Act, 2003

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