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Union of India - Section

Section 134A in The Representation of the People Act, 1951

134A. Penalty for Government servants for acting as election agent, polling agent or counting agent.—

If any person in the service of the Government acts as an election agent or a polling agent or a counting agent of a candidate at an election, he shall be punishable with imprisonment for a term which may extend to three months, or with fine, or with both.