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[Cites 0, Cited by 1] [Section 123(2)] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(2)(b) in The Representation of the People Act, 1951

(b)a declaration of public policy, or a promise of public action, or the mere exercise of a legal right without intent to interfere with an electoral right, shall not be deemed to be interference within the meaning of this clause.