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[Cites 0, Cited by 0] [Section 130(2)] [Section 130] [Entire Act]

State of Bihar - Subsection

Section 130(2)(c) in The Bihar Panchayat Raj Act, 2006

(c)propagate any election matter to the public by holding, or by arranging the holding of, any musical concert or any theatrical performance or any other entertainment or amusement with a view to attracting the members of the public thereto, in any polling area during the period of forty-eight hours ending with the hour fixed for the conclusion of the poll for any election in that polling area.
(II)Any person who contravenes the provisions of sub-section (1) shall be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.
(III)In this Section, the expression "election matter" means any matter intended or calculated to influence or affect the result of any election.