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[Cites 0, Cited by 0] [Section 6(16)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(16)(c) in The Bihar State Election Authority Act, 2008

(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;