Section 14A(3) in The M.P. Local Authorities (Electoral Offences) Act, 1964
(3)For the purposes of this section,-(a)any process for multiplying copies of a document, other than copying it by hand, shall be deemed to be printing and the expression "printer" shall be construed accordingly; and(b)"election pamphlet or poster" means any printed pamphlet, hand-bill or other document distributed for the purpose of promoting or prejudicing the election of a candidate or group of candidates or any placard or poster having reference to an election, but does not include any hand bill, placard or poster merely announcing the date, time and place and other particulars of an election meeting or routine instructions to election agents or workers.
