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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Nagaland - Subsection

Section 52(1)(b) in Nagaland Municipal Act, 2001

(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,