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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(4) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(4)Any police officer may take such steps, and use such force as may he reasonably necessary for preventing any contravention of the provisions of sub-section (1), and may seize any apparatus used for such contravention.