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[Cites 0, Cited by 0] [Section 467] [Entire Act]

State of Bihar - Subsection

Section 467(1) in The Bihar Municipal Act, 2007

(1)No person, other than the Returning Officer, the Presiding Officer, any police officer and any other person appointed to maintain peace and order, at a polling station who is on duty at the polling station, shall, on a polling day, go armed with arms, as defined in the Arms Act, 1959 (54 of 1959), of any kind within the neighbourhood of a polling station.