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[Cites 0, Cited by 0] [Section 159(2)] [Section 159] [Entire Act]

Union of India - Subsection

Section 159(2)(a) in The Sikh Gurdwaras Act, 1925

(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;