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[Cites 0, Cited by 2] [Section 152(1)] [Section 152] [Entire Act]

State of Kerala - Subsection

Section 152(1)(b) in Kerala Municipality Act, 1994

(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 person on duty at the polling station.