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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(6)(b) in The Maharashtra Village Panchayats Act, 1959

(b)who with a view to inducing any to stand or not to stand or to withdraw from being a candidate at an election, offers or gives any money or valuable consideration or holds out any promise of individual profit or holds out any threat of injury to any person, or