Section 7(1)(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964

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State of Madhya Pradesh - Subsection

Section 7(1)(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(a)use or operate within or at the entrance of the polling station, or in any public or private place in neighbourhood thereof, any apparatus for amplifying or reproducing the human voice, such as a megaphone or a loud-speaker; or

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State of Madhya Pradesh - Subsection

Section 7(1)(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964