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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Bihar - Subsection

Section 61(3) in The Bihar Municipal Election Rules, 2007

(3)If any person who has been removed from the polling station under the provision of sub-rule (2) above re-enters the Polling Station without the permission of the Presiding Officer, he shall be punishable with imprisonment which may extend to three months or with a fine up to rupees one hundred or with both.