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[Cites 0, Cited by 0] [Section 127P] [Entire Act]

State of Assam - Subsection

Section 127P(a) in Assam Panchayat Act, 1994

(a)if he is Returning Officer or Assistant Returning Officer or a Presiding Officer at a polling station or any other officer or Assistant employed on official duty in connection with the Panchayat Election, be punishable with imprisonment for a term which may extend to two years or with fine which may extend, to one thousand rupees or with both;