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[Cites 0, Cited by 0] [Section 6(17)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(17)(g) in The Bihar State Election Authority Act, 2008

(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.
(ii)Any person guilty of an electoral offence under this section shall-