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[Cites 0, Cited by 0] [Section 171B(1)] [Section 171B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 171B(1)(i) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(i)gives a gratification to any person with the object of inducing him or any other person to exercise any electoral right or of rewarding any person for having exercised any such right; or