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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(1) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952

(1)If any person to whom this section applies is without reasonable cause guilty of any act or omission in breach of his official duty, he shall be punishable with fine which may extend to five hundred rupees.