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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(3) in The Orissa Municipal Corporation Act, 2003

(3)If any person who has been so removed from a polling station reenters the polling station without the permission of the Presiding Officer, he shall be punished with imprisonment of either description for the term which may extend to three months, or with tine, or with both.