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[Cites 0, Cited by 0] [Section 571] [Entire Act]

State of Jharkhand - Subsection

Section 571(1) in Jharkhand Municipal Act, 2011

(1)No person, other than the Returning Officer, the Presiding Officer, any police officer and any other person appointed to maintain peace and order, at a polling station who is on duty at the polling station, shall, on a polling day, go armed with arms, as defined in the Arms Act, 1959 (Act No.54 of 1959), of any kind within the neighbourhood of a polling station.