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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

NCT Delhi - Subsection

Section 26(1)(a) in The Delhi Municipal Corporation Act, 1957

(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