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[Cites 0, Cited by 0] [Section 130(17)] [Section 130] [Entire Act]

State of Bihar - Subsection

Section 130(17)(c) in The Bihar Panchayat Raj Act, 2006

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