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[Cites 0, Cited by 2] [Section 128(1)] [Section 128] [Entire Act]

State of Kerala - Subsection

Section 128(1)(b) in Kerala Panchayat Raj Act, 1994

(b)shout or otherwise act in a disorderly manner within or at the entrance of the polling station or in any public or private place in the neighbourhood thereof, so as to cause annoyance to any person visiting the polling station for the poll, or so as to interfere with the work of the officers and other persons on duty at the polling station.