Section 154(1)(a) in The Sikh Gurdwaras Act, 1925

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Union of India - Subsection

Section 154(1)(a) in The Sikh Gurdwaras Act, 1925

(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

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Union of India - Subsection

Section 154(1)(a) in The Sikh Gurdwaras Act, 1925