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[Cites 0, Cited by 0] [Section 304B] [Entire Act]

State of Himachal Pradesh - Subsection

Section 304B(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)Any person who contravenes the provision of sub-section (1) shall be punishable with imprisonment for a term which may extend to two years, or with fine or with both.Explanation. - In this section, the expression "election matter" means any matter intended or calculated to influence or affect the result of an election.