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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)No such person as aforesaid shall endeavor-
(a)to persuade any person to give his vote at an election; or
(b)to dissuade any person for giving his vote at an election; or
(c)to influence the voting of any person at an election in any manner.