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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2)(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(a)if he is a returning officer or a polling 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;