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[Cites 0, Cited by 0] [Section 158H] [Entire Act]

State of Himachal Pradesh - Subsection

Section 158H(3) in The Himachal Pradesh Panchayati Raj Act, 1994

(3)If the presiding officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under this section, he may direct any police officer to arrest such person, and thereupon the police officer shall arrest him.