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[Cites 0, Cited by 0] [Section 94(4B)] [Section 94] [Entire Act]

State of Kerala - Subsection

Section 94(4B)(b) in Kerala Cooperative Societies Act, 1969

(b)fraudulently defaces, destroys or removes any list, notice or other document affixed by or under the authority of the Co-operative Election Commission or the Electoral Officer or the Returning Officer; or