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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1)(i) in The Societies Registration Act, 1860

(i)induces, or attempts to induce, by fraud, intentional misrepresentation, coercion or threat of injury, any elector to give or to refrain from giving a vote in favour of any candidate, or any person to stand or not to stand as, or to withdraw or not to withdraw from being a candidate at the election;