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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)shout or otherwise act in a disorderly manner within or at the entrance of the polling station or in any public or private place in the neighbourhood thereof so as to cause annoyance to any person visiting the polling station for the poll or so as to interfere with the work of the officers and other persons on duty at the polling station.