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[Cites 0, Cited by 0] [Section 130(16)] [Section 130] [Entire Act]

State of Bihar - Subsection

Section 130(16)(c) in The Bihar Panchayat Raj Act, 2006

(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;