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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(1) in Gorkhaland Territorial Administration Act, 2011

(1)For the purposes of this Act, the electoral offences provided for in section 125 to 136 of the Representation of the People Act, 1951 (43 of 1951), shall be the electoral offences at or in connection with the elections under this Act.