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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Rajasthan - Subsection

Section 79(2)(a) in Rajasthan Panchayati Raj (Election) Rules, 1994

(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 other elector or any person in whom a candidate or an elector is interested with injury of any kind including social ostracism and excommunication or of expulsion from any caste or community; or
(ii)induces or attempts to induce a candidate or an elector 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; shall be deemed to interfere with the free exercise of the right of such candidate or elector to vote within the meaning of this clause;