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[Cites 0, Cited by 1] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(1) in The Gujarat Panchayats Act, 1993

(1)Any person who during the hour fixed for the poll at any polling station, misconducts himself or fails to obey the lawful directions of the presiding officer may be removed from the polling station by the presiding officer or by a police officer on duty or by any person authorised in this behalf by such presiding officer.