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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(1)(a) in Karnataka Municipal Corporations Act, 1976

(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 loudspeaker; or