Section 70 in The Coimbatore City Municipal Corporation Act, 1981
70. Minimum penalty for personation at an election.
- Notwithstanding anything contained in section 171-F of the Indian Penal Code (Central Act XLV of 1860), any person who in connection with an election under this Act commits an offence of personation punishable under that section, shall be punished with imprisonment for a term which shall not be less than six months and not more than two years and with fine.
