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[Cites 0, Cited by 0] [Section 461] [Entire Act]

State of Bihar - Subsection

Section 461(3) in The Bihar Municipal Act, 2007

(3)If the Presiding Officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under this Section, he may direct any police officer to arrest such person, and thereupon the police officer shall arrest him.