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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(1)No person shall convene, hold or attend any public meeting within any constituency on and one day prior to the date or dates on which a poll is taken for an election in that constituency.