Section 14B in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
14B. Election Offences.
- The Section 125, 126, 127, 127-A, 128, 129, 130, 131, 132, 132-A, 134, 134- A, 135, 135-A, 136 of Chapter 3 Part-7 of the Peoples Representation Act, 1951 will be effective as if-the directives there in regarding elections are directions for any election organized under this Act;the words "Chief Election Officer" in of sub clause (one) of clause (B) of sub-section (2) of the section 127-A have been replaced by the words "Director, Elections";in section 134 and 136 the words, "By or under this Act" have been substituted by the words "Under or by the Uttarakhand (The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964) Adaptation and Modification Order, 2002";in section 135-A-(i)the word "Government" has been substituted by the words "Government, Parishad or any Mandi Samiti";(ii)In Explanation the words "this sub-section and section 20-B" has been substituted by the words "This Section".]
