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[Cites 0, Cited by 0] [Section 162(1)] [Section 162] [Entire Act]

State of Kerala - Subsection

Section 162(1)(c) in Kerala Municipality Act, 1994

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