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State of Kerala - Section

Section 159 in Kerala Municipality Act, 1994

159. Penalty for Government servants or employees of a local authority for acting as election agent, polling agent or counting agent.

- Where any person in the service of the Government or of a local authority acts as an election agent or a polling agent or a counting agent of a candidate at an election, he shall be punishable with imprisonment for a term which may extend to three months or with fine or with both.