Section 6(15)(ii) in The Bihar State Election Authority Act, 2008

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State of Bihar - Subsection

Section 6(15)(ii) in The Bihar State Election Authority Act, 2008

(ii)If the Presiding Officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under clause (i), such officer may, before such person leaves the polling station, arrest or direct a police officer to arrest such person and may search such person or cause him to be searched by a police officer:

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State of Bihar - Subsection

Section 6(15)(ii) in The Bihar State Election Authority Act, 2008