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[Cites 0, Cited by 0] [Section 14D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14D(e) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(e)doing by any person in the service of Government of all or any of the aforesaid activities or aiding or conniving at, any such activity in the furtherance of the prospects of the election of a candidate.]