Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 127P] [Entire Act] State of Assam - Subsection Section 127P(ii) in Assam Panchayat Act, 1994 (ii)fraudulantly defaces, destroys or removes any list notice or other documents affixed by or under the authority of a Returning Officer; or
