Section 104(4)(h) in The Multi-State Co-Operative Societies Act, 2002
(h)offers any gift or promises to offer any gratification to any person with the object, directly or indirectly, of including—(i)a person to stand or not to stand as, or to withdraw or not to withdraw from, being a candidate at an election; or(ii)a member to vote or refrain from voting at an election, or as a reward to a person for having so stood or not stood or for having withdrawn or not having withdrawn his candidature; or(iii)a member for having voted or refrained from voting,