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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Punjab - Subsection

Section 117(3) in The Punjab State Election Commission Act, 1994

(3)If any person who has been so removed from a polling station, re- enters the polling station without the permission 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.