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[Cites 0, Cited by 0] [Section 220] [Entire Act]

State of Andhra Pradesh - Subsection

Section 220(3) in Andhra Pradesh Panchayat Raj Act, 1994

(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.