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[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of Punjab - Subsection

Section 108(2)(a) in The Punjab State Election Commission Act, 1994

(a)without prejudice to the generality of the provisions of this clause, any such person as referred to therein who,-
(i)threatens any candidate or any elector, or any person in whom a candidate or an elector is interested, with injury of any kind including social ostracism and ex-communication or expulsion from any caste or community; or
(ii)induces or attempts to induce a candidate or an elector to believe that he, or any person in whom he is interested, will become or will be considered an object of divine displeasure or spiritual censure;