Section 31(8)(b) in The Gujarat Panchayats Act, 1993

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State of Gujarat - Subsection

Section 31(8)(b) in The Gujarat Panchayats Act, 1993

(b)who, with a view to inducing any person to stand or not to stand or to withdraw or not to withdraw from being a candidate at an election, offers or gives any money or valuable consideration or holds out any promise of individual profit or holds out any threat of injury to any person, or

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State of Gujarat - Subsection

Section 31(8)(b) in The Gujarat Panchayats Act, 1993