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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(1)(f) in Karnataka Municipal Corporations Act, 1976

(f)without due authority destroys, takes, opens or otherwise interferes with any [ballot box, ballot papers or voting machine] [Deemed to have been Substituted by Act 17 of 2009 w.e.f.28.5.2009.] then in use for the purposes of the election; or