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

Greater Bengaluru City Corporation -

Section 39(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)If the presiding officer of a polling station has reason to believe thatany person is committing or has committed an offence punishable under sub-section (1), such officer may, before such person leaves the polling station, arrestor direct a police officer to arrest such person and may search such person or