Section 130(2)(a) in Arunachal Pradesh Panchayat Raj Act, 1997

[Cites 0, Cited by 0] [Section 130(2)] [Section 130] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 130(2)(a) in Arunachal Pradesh Panchayat Raj Act, 1997

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

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State of Arunachal Pradesh - Subsection

Section 130(2)(a) in Arunachal Pradesh Panchayat Raj Act, 1997