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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(2) in Karnataka Municipal Corporations Act, 1976

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