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

State of Haryana - Subsection

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

(a)who with a view to induce a voter to give or to refrain from giving a vote in favour of any candidate, offers or gives any money or valuable consideration, or holds out any promise of individual profit, or holds out any threat of injury to any person ; or