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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2) in The Maharashtra Village Panchayats Act, 1959

(2)No such person as aforesaid, and no member of a Police force, shall endeavour-
(a)to persuade any person to give his vote at an election, or
(b)to dissuade any person from giving his vote at an election, or
(c)to influence the voting of any person at an election in any manner.