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[Cites 0, Cited by 0] [Section 66C] [Entire Act]

State of Tamilnadu - Subsection

Section 66C(1) in Chennai City Municipal Corporation Act, 1919

(1)No person shall convene, hold or attend any public meeting in any division within twenty-four hours before the date of commencement of the poll or on the date or dates on which a poll is taken for an election in that division.