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[Cites 0, Cited by 0] [Section 152(1)] [Section 152] [Entire Act]

State of Kerala - Subsection

Section 152(1)(a) in Kerala Municipality Act, 1994

(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