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[Cites 0, Cited by 1] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(2) in The Delhi Municipal Corporation Act, 1957

(2)No such person as aforesaid 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.