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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(2)(b) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952

(b)in reference to an election under [the Calcutta Municipal Corporation Act, 1980 or the Howrah Municipal Corporation Act, 1980,] [Words and figures substituted for the words and figures 'the Calcutta Municipal Act, 1923 or the Calcutta Municipal Act, 1951,' by West Bengal Act 26 of 1984, w.e.f. 25.6.1984.]-
(i)the State Government, in respect of an offence committed by a Registering Authority [or election authority] [Words inserted by West Bengal Act 26 of 1984, w.e.f. 25.6.1984.],
(ii)the Registering Authority [or election authority] [Words inserted by West Bengal Act 26 of 1984, w.e.f. 25.6.1984.], in respect of an offence committed by any person appointed by him to perform any duty in connection with the preparation or revision of an electoral roll, and
(iii)the Election Officer [or election authority] [Words inserted by West Bengal Act 26 of 1984, w.e.f. 25.6.1984.] authorised to appoint returning officers, presiding officers and polling officers, in respect of an offence committed by a person other than a person referred to in sub-clauses (i) and (ii).