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[Cites 0, Cited by 0] [Section 66E(3)] [Section 66E] [Entire Act]

State of Tamilnadu - Subsection

Section 66E(3)(b) in Chennai City Municipal Corporation Act, 1919

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