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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(3) in Jammu and Kashmir Municipal Corporation Act, 2000

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