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[Cites 0, Cited by 1] [Section 227(2)] [Section 227] [Entire Act]

State of Andhra Pradesh - Subsection

Section 227(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(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;