Section 102(2)(a) in The Orissa Municipal Corporation Act, 2003

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State of Odisha - Subsection

Section 102(2)(a) in The Orissa Municipal Corporation Act, 2003

(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 punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both; or

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State of Odisha - Subsection

Section 102(2)(a) in The Orissa Municipal Corporation Act, 2003