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[Cites 0, Cited by 0] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(3) in The Delhi Municipal Corporation Act, 1957

(3)For the purposes of this section, a person shall be deemed to be on official duty if his duty is to take part in the conduct of any election or part of an election including the counting of votes or to be responsible after an election for the used ballot papers and other documents in connection with such election.