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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2)(a) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952

(a)if he is a 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;