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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(1) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(1)If the Presiding Officer of a polling station has reason to believe that any person is fraudulently taking or attempts to take a ballot-paper out of a polling station, or will fully aids or abets the doing of such act, such Officer may, before such person leaves the polling station, arrest or direct a police officer to arrest such person and may search such person or cause him to be searched by a police officer:Provided that, when it is necessary to cause a woman to be searched, search shall be made by another woman with strict regard to decency.