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State of West Bengal - Section

Section 116 in The West Bengal Panchayat Elections Act, 2003

116. Penalty for the State Government servants for acting as election agent, polling agent or counting agent.

- If any person in the service of the State Government acts as an election agent or a polling agent or a counting agent of a candidate at an election, he shall be punishable with imprisonment for a term which may extend to three months or with fine or with both.