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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of West Bengal - Subsection

Section 119(1)(c) in The West Bengal Panchayat Elections Act, 2003

(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;