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[Cites 0, Cited by 0] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(3) in The Delhi Municipal Corporation Act, 1957

(3)If any person who has been so removed from a polling station, re-enters the polling station without the permissions of the presiding officer, he shall be punishable with imprisonment for a term which may extend to three months, or with fine, or with both.