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[Cites 0, Cited by 0] [Section 66M(2)] [Section 66M] [Entire Act]

State of Tamilnadu - Subsection

Section 66M(2)(a) in Chennai City Municipal Corporation Act, 1919

(a)if he is the 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;