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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Nagaland - Subsection

Section 54(3) in Nagaland Municipal Act, 2001

(3)The persons to whom this section applies are returning officers, assistant returning officers, presiding officers, polling officers and any other person appointed to perform any duty in connection with the election, and the expression "official duty" shall for the purposes of this section be construed accordingly.