Section 44N(2)(a) in The Orissa Panchayat Samiti Act, 1959

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State of Odisha - Subsection

Section 44N(2)(a) in The Orissa Panchayat Samiti Act, 1959

(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 elector or a person in whom a candidate or an elector is interested with injury of any kind including social ostracism and ex-communication or of expulsion from any caste or community; or

(ii)includes 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,

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State of Odisha - Subsection

Section 44N(2)(a) in The Orissa Panchayat Samiti Act, 1959