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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(3)(b) in Karnataka Municipal Corporations Act, 1976

(b)'election pamphlet or poster' means any printed pamphlet, hand-bill or other document distributed for the purposes of promoting or prejudicing the election of a candidate or group of candidates under this Act or any placard or poster having reference to an election, but does not include any hand-bill, placard or poster merely announcing the date, time, place and other particulars of an election meeting or routine instructions to election agents or workers.