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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Nagaland - Subsection

Section 52(1)(a) in Nagaland Municipal Act, 2001

(a)Use or operate within or at the entrance of the polling station or in any public or private place in the neighbourhood thereof any apparatus for amplifying or reproducing the human voice, such as a megaphone or a loud-speaker; or