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[Cites 0, Cited by 0] [Section 28E(2)] [Section 28E] [Entire Act]

State of Maharashtra - Subsection

Section 28E(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)if he is [* * * *] [The words 'the Commissioners' were deleted by Maharashtra 41 of 1994, Section 25(b).] 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 or with both;