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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Haryana - Subsection

Section 181(3) in Haryana Panchayati Raj Act, 1994

(3)If the presiding officer of a polling station has reasons 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.