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[Cites 0, Cited by 0] [Section 573(1)] [Section 573] [Entire Act]

State of Jharkhand - Subsection

Section 573(1)(c) in Jharkhand Municipal Act, 2011

(c)coercing or intimidating or threatening directly or indirectly any elector and preventing him from going to the polling station or a place fixed for the poll to cast his vote;