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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Jharkhand - Subsection

Section 53(3) in The Jharkhand Agricultural Produce Markets Rules, 2000

(3)The appeal by a candidate or his agent or by any other person with the consent of a candidate or his agent to vote or refrain from voting for any person on the ground of his religion, race, caste, community or language or the use of or appeal to, religious symbols or the use of, or appeal to, national symbols such as the national flag or the national emblem, for the furtherance of the prospects of the election of the candidate or for prejudicially affecting the election of any candidate.