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[Cites 0, Cited by 0] [Section 116(1)] [Section 116] [Entire Act]

State of Punjab - Subsection

Section 116(1)(b) in The Punjab State Election Commission Act, 1994

(b)shout, or otherwise act in a disorderly manner, within or at the entrance of the polling station or in any public or private place or in the neighbourhood thereof, so as to cause annoyance to any person visiting the polling station for the poll, so as to interfere with the work of the officers and other persons on duty at the polling station.