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[Cites 0, Cited by 0] [Section 171C(2)] [Section 171C] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 171C(2)(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(b)induces or attempts to induce a candidate or voter to believe that he or any person in whom he is interested will become or will be rendered an object of Divine displeasure or of spiritual censure, shall, be deemed to interfere with the free exercise of the electoral right of such candidate or voter, within the meaning of sub-section (1).