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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)without prejudice to the generality of the provisions of this clause any such person as is referred to therein, who -
(i)threatens any candidate or any voter, or any person in whom a candidate or a voter is interested, with injury of any kind including social ostracism and ex-communication or expulsion from any caste or community; or
(ii)induces or attempts to induce a candidate or a voter to believe that he or any person in whom he is interested, will become or will be rendered an object of divine displeasure or spiritual censure;