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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(13) in The Bihar State Election Authority Act, 2008

(13)Penalty for Government servants for acting as election agent, polling agent or counting agent. - If any person in the service of the 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.