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[Cites 0, Cited by 0] [Section 119(2)] [Section 119] [Entire Act]

State of Sikkim - Subsection

Section 119(2)(B) in Sikkim Panchayat Act, 1993

(B)Under influence, that is to say, any direct or indirect interference or attempt to interfere on the part of a candidate or of any other person with the connivance of the candidate with free exercise of any electoral right;