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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

NCT Delhi - Subsection

Section 26(1)(b) in The Delhi Municipal Corporation Act, 1957

(b)shout or otherwise act in a disorderly manner, within or at the entrance of the polling station or in any public or private place in the neighbourhood thereof, so as to cause annoyance to any person visiting the polling station for the poll, or so as to interfere with the work of the officer and other persons on duty at the polling station.