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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1)(b) in The Gujarat Panchayats Act, 1993

(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 persons on duty at the polling station.