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[Cites 0, Cited by 0] [Section 155] [Entire Act]

Greater Bengaluru City Corporation -

Section 155(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(4)An offence punishable under sub-section (1) shall be cognizable.Explanation: In this Chapter, any reference to electronic voting machine shallalso be construed as reference to ballot paper/ballot box wherever the State