LexSection 134A — Penalty for Government servants for acting as election agent, polling agent or counting agent
The Representation of the People Act, 1951
1 [ 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.]Open in Lexace · Ask the AI about this section