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[Cites 0, Cited by 0] [Section 304S(1)] [Section 304S] [Entire Act]

State of Himachal Pradesh - Subsection

Section 304S(1)(c) in The Himachal Pradesh Municipal Corporation Act, 1994

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