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[Cites 0, Cited by 0] [Section 162(2)] [Section 162] [Entire Act]

State of Kerala - Subsection

Section 162(2)(a) in Kerala Municipality Act, 1994

(a)if he is a Returning Officer or an Assistant Returning Officer or a Presiding Officer at a polling station or any other officer or employee 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;