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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(3)If any person who has been so removed from a polling station re-enters the polling station without the permission of the polling officer, he shall he punishable with imprisonment for a term which may extend to three months or with fine or with both.