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[Cites 0, Cited by 0] [Section 470(2)] [Section 470] [Entire Act]

State of Bihar - Subsection

Section 470(2)(a) in The Bihar Municipal Act, 2007

(a)if he is a Returning Officer or an Assistant Returning Officer or a 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 or with both;