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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(3) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(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 fine which may extend to one thousand rupees.