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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)use or operate within or at the entrance of the polling station or in any public or private place in the neighbourhood thereof any apparatus for amplifying or reproducing the human voice such as a megaphone or a loudspeaker or