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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(c) in Jammu and Kashmir Municipal Corporation Act, 2000

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