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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 134(1) in Arunachal Pradesh Panchayat Raj Act, 1997

(1)Any person who at a public meeting held in connection with an election under this Act, acts or incites others to act, in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called shall, on conviction, be punished with fine which may extend to five hundred rupees.