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[Cites 0, Cited by 0] [Section 6(9)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(9)(iii) in The Bihar State Election Authority Act, 2008

(iii)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 be punishable with imprisonment for a term which may extend to three months or with fine or with both.