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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(v) in The U.P. Municipalities Act, 1916

(v)[ induces or attempts to induce a candidate or elector to believe that he, or any person in whom he is interested, will become or will be rendered an object to divine displeasure or spiritual censure; [Inserted by U.P. Act No. 7 of 1949.]