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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(7)(e) in The Bihar State Election Authority Act, 2008

(e)exhibiting any notice or sign (other than an official notice) relating to the election.
(ii)Any person who contravenes the provisions of clause (i) shall be punishable with fine which may extend to five hundred rupees, by the Magistrate having the local jurisdiction.
(iii)An offence punishable under this sub-section shall be cognizable.