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[Cites 0, Cited by 0] [Section 39K(2)] [Section 39K] [Entire Act]

State of Karnataka - Subsection

Section 39K(2)(a) in Karnataka Co-Operative Societies Act, 1959

(a)if he is a returning officer, 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, on conviction, be punished with imprisonment for a term which may extend to two years or with fine or with both;