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[Cites 0, Cited by 2] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(3) in Karnataka Municipal Corporations Act, 1976

(3)If any person who has been so removed from a polling station re-enters the polling station without the permission of the presiding officer, he shall, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine, or with both.