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[Cites 0, Cited by 0] [Section 343J] [Entire Act]

State of Andhra Pradesh - Subsection

Section 343J(3) in Andhra Pradesh Municipalities Act, 1965

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