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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 125(1) in Arunachal Pradesh Panchayat Raj Act, 1997

(1)Any person who during the hours fixed for the poll at any polling station misconducts himself or fails to obey the lawful directions of the presiding officer, may be removed from the polling station by the presiding officer or by any police officer on duty or by any person authorized in this behalf by such presiding officer.