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[Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act]

State of Rajasthan - Subsection

Section 136(2)(a) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.

(a)if he is a returning officer or an assistant returning officer or a presiding officer at a polling station or any other officer or clerk employed on official duty in connection with election, be punishable with imprisonment for a term which may extend to two years or with fine or with both;