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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2)(a) in The Gujarat Municipalities Act, 1963

(a)if he is a Returning Officer or a presiding officer at a polling station or any other officer or clerk employed on official duty in connection with the election, on conviction, be punished with imprisonment for a term which may extend to two years or with fine which may extend to one thousand rupees or with both.