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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(1)(g) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952

(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.