Section 158S(2)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

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State of Himachal Pradesh - Subsection

Section 158S(2)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

(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 the election, be punishable with imprisonment for a term which may extend to two years, or with fine, or with both; and

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State of Himachal Pradesh - Subsection

Section 158S(2)(a) in The Himachal Pradesh Panchayati Raj Act, 1994