Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 23 docs - [View All]
Shiv Kirpal Singh vs Shri V. V. Giri on 14 September, 1970
State Of Orissa vs Gokul Barik on 20 November, 1958
Balasaheb Keshav Thackeray vs State Of Maharashtra And Anr. on 17 October, 2002
Sri Raj Raj Deb vs Sri Gangadhar Mohapatra And Ors. on 3 August, 1962
Anoop vs State Of Kerala on 12 July, 2006

Loading...
User Queries
[I.P.C.]
Central Government Act
Section 171F in The Indian Penal Code, 1860
171F. Punishment for undue influence or personation at an election.-- Whoever commits the offence of undue influence or personation at an election shall be punished with imprisonment of either description for a term which may extend to one year or with fine, or with both.