Section 12C(2)(B) in The U.P. Panchayat Raj Act, 1947

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State of Uttar Pradesh - Subsection

Section 12C(2)(B) in The U.P. Panchayat Raj Act, 1947

(B)Undue influence, that is to say, any direct or indirect interference or attempt to interfere on the part of a candidate or of any other person with the connivance of the candidate with the free exercise of any electoral right:

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State of Uttar Pradesh - Subsection

Section 12C(2)(B) in The U.P. Panchayat Raj Act, 1947