Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19A] [Entire Act] State of West Bengal - Subsection Section 19A(2) in The Darjeeling Gorkha Hill Council Act, 1988 (2)Any person who is guilty of an electoral offence as aforesaid shall be punishable in the same manner as is provided for in the said Act.
