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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Tamilnadu - Subsection

Section 71(1)(f) in Tamil Nadu Panchayats Act, 1994

(f)without due authority destroy, take, open or otherwise interfere with any ballot box or ballot paper then in use for the purpose of the election; or