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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(1)(c) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952

(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; or