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[Cites 0, Cited by 0] [Section 56L] [Entire Act]

State of Tamilnadu - Subsection

Section 56L(1) in Tamil Nadu District Municipalities Act, 1920

(1)Any person who, at any election, fraudulently takes, or attempts to take, a ballot paper out of a polling station, or wilfully aids or abets the doing of any such act, shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees or with both.