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[Cites 0, Cited by 2] [Section 153] [Entire Act]

State of Kerala - Subsection

Section 153(3) in Kerala Municipality Act, 1994

(3)Where any person who has been so removed from a polling station re-enters the polling station without the permission of the Presiding Officer, he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.