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[Cites 0, Cited by 0] [Section 121(1)] [Section 121] [Entire Act]

State of West Bengal - Subsection

Section 121(1)(c) in The West Bengal Panchayat Elections Act, 2003

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