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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(2)(a) in Gujarat Panchayats Act, 1961

(a)if he is a 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, on conviction, be punished with imprisonment for a term which may extend to two years or with fine or with both;