1[171F. Punishment for undue influence or personation at an election.- Whoever commits the offence of undue influence or personation at an election shall be punished with imprisonment of either description for a term which may extend to one year or with fine, or with both.]
CLASSIFICATION OF OFFENCE
Para I
Punishment-Imprisonment for 1 year, or fine, or both or if treating only, fine only-Non-cognizable-Bailable-Triable by Magistrate of the first class-Non-compoundable.
Para II
Punishment-Imprisonment for 1 year, or fine, or both-Cognizable-Bailable-Triable by Magistrate of the first class-Non-compoundable.
------------
1. Section 171F ins. by Act 39 of 1920, sec. 2.
