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[Cites 0, Cited by 0] [Section 121(2)] [Section 121] [Entire Act]

State of West Bengal - Subsection

Section 121(2)(a) in The West Bengal Panchayat Elections Act, 2003

(a)if he is a Panchayat Returning Officer or an Assistant Panchayat 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, be punishable with imprisonment for a term which may extend to two years or with fine or with both;