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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Odisha - Subsection

Section 95(2) in The Orissa Municipal Corporation Act, 2003

(2)No such person as aforesaid, and no member of a police force shall endeavour -
(a)to persuade any person to cast his vote at an election; or
(b)to dissuade any person from casting his vote at an election; or
(c)to influence the voting of any person at an election in any manner.