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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2)(b) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952

(b)if he is any other person, be punishable with imprisonment for a term which may extend to six months or with fine or with both.