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[Cites 0, Cited by 0] [Section 187(2)] [Section 187] [Entire Act]

State of Haryana - Subsection

Section 187(2)(a) in Haryana Panchayati Raj Act, 1994

(a)If he is returning officer or a presiding officer at a polling station or any other officer or official 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 of rupees one thousand or with both;