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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of West Bengal - Subsection

Section 112(3) in The West Bengal Panchayat Elections Act, 2003

(3)If any person who has been so removed from a polling station re-enters the polling station without the permission of the Presiding Officer, he shall be punishable with imprisonment for a term which may extend to three months, or with fine or with both.