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State of Assam - Section

Section 127A in Assam Panchayat Act, 1994

127A. Promoting enmity between classes in connection with election.

- Any person who is connection with panchayat election promotes or attempts to promote on grounds of religion, race, caste, community or language, feeling of enmity or hatred between different classes shall be punishable with imprisonment for a term which may extend to three years, or with from to the extent of one thousand rupees or with both.An offence punishable under this section shall be cognizable and bailable.