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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(2)(a) in The Delhi Municipal Corporation Act, 1957

(a)if he is a returning officer or an assistant returning officer or a presiding officer or a polling officer 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;