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State of Karnataka - Section

Section 34 in Karnataka Panchayat Raj Act, 1993

34. Promotion of enemity between classes in connection with election.

- Any person who in connection with an election under this Act, promotes or attempts to promote on grounds of religion, race, caste, community or language, feelings of enemity or hatred between different classes of the citizens of India shall, on conviction, be punished with imprisonment for a term which may extend to three years, or with fine or with both.