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

State of Karnataka - Subsection

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

(d)without due authority supplies any ballot paper [or voting machine] [Deemed to have been Inserted by Act 17 of 2009 w.e.f.28.5.2009.] to any person or receives any ballot paper [or voting machine] [Deemed to have been Inserted by Act 17 of 2009 w.e.f.28.5.2009.] from any person or is in possession of any ballot paper; [or voting machine] [Deemed to have been Inserted by Act 17 of 2009 w.e.f.28.5.2009.]