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[Cites 0, Cited by 1] [Section 176(5)] [Section 176] [Entire Act]

State of Haryana - Subsection

Section 176(5)(b) in Haryana Panchayati Raj Act, 1994

(b)who, with a view to induce any person to stand or not to stand or to withdraw or not to withdraw from being a candidate at an election, offers or gives any money or valuable consideration or holds out any promise or individual profit or holds out any threat of injury to any person ; or