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

State of Haryana - Subsection

Section 24(2) in Haryana Municipal Corporation Act, 1994

(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 for giving his vote at an election; or
(c)to influence the voting of any person at an election in any manner.