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State of Assam - Section

Section 12 in Assam Temperance Act, 1926

12. Penalty of using fraud, etc.

- Any person who at any poll held under this Act, commits any act which would have been an offence under Chapter IX-A of the Indian Penal Code if it had been committed at an election, shall be liable on conviction before a Magistrate to penalty not exceeding one hundred rupees or in default to imprisonment of either description for a term not exceeding three months.