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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)Any person who during the hours fixed for the poll at any polling station, misconduct`s himself or fails to obey the lawful directions of the presiding office, may be removed from the polling station by the presiding officer or any police office on duty or by any person authorised in this behalf by such presiding officer.