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[Cites 0, Cited by 2] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(3) in Karnataka Agricultural Produce Marketing Act 1966

(3)If any person who has been so removed from a polling station reenters the polling station without the permission of the presiding officer he shall on conviction be punished with fine which may extend to two hundred and fifty rupees.