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[Cites 0, Cited by 0] [Section 39G] [Entire Act]

State of Karnataka - Subsection

Section 39G(3) in Karnataka Co-Operative Societies Act, 1959

(3)If the Presiding Officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under this section, he may direct any police officer to arrest such person, and thereupon the police officer shall arrest him.