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[Cites 0, Cited by 3] [Section 136(2)] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(2)(a) in The Representation of the People Act, 1951

(a)if he is a returning officer or an assistant returning officer or a presiding officer at a polling station or any other officer or clerk employed on official duty in connection with the election, be punishable with imprisonment for a term which may extend to two years or with fine or with both;