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[Cites 0, Cited by 0] [Section 207(2)] [Section 207] [Entire Act]

State of Mizoram - Subsection

Section 207(2)(a) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(a)if he is a Returning Officer or an Additional Returning Officer or Presiding Officer at a polling station or any other Officer or clerk employed on official duty in connection with the election, be punishable with imprisonment for a term which may extend to two years or with fine up to two thousand rupees or with both;