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[Cites 0, Cited by 0] [Section 180(2)] [Section 180] [Entire Act]

State of Himachal Pradesh - Subsection

Section 180(2)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

(a)without prejudice to the generality of the provisions of this clause, any such person as is referred to therein who-
(i)threatens any candidate or a member of the Sabha, or any person in whom a candidate or such member 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 of an elector of the Panchayat area to believe that he, or any person in whom he is interested, will become or will be rendered an object of divine displeasure or spiritual censure;