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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(2)(a) in Karnataka Agricultural Produce Marketing Act 1966

(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 five hundred rupees or with both;