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Citedby 10 docs - [View All]
The State vs Siddhannath Gangaram on 13 February, 1956
State Of Orissa vs Gokul Barik on 20 November, 1958
In Re: Pantam Venkayya vs Unknown on 30 October, 1929
Brahma Nand Misra vs Emperor on 11 August, 1939
In Re: Muthiah And Ors. vs Unknown on 27 September, 1965

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[I.P.C.]
Central Government Act
Section 171D in The Indian Penal Code, 1860
171D. Personation at elections.-- Whoever at an election applies for a voting paper on votes in the name of any other person, whether living or dead, or in a fictitious name, or who having voted once at such election applies at the same election for a voting paper in his own name, and whoever abets, procures or attempts to procure the voting by any person in any such way, commits the offence of personation at an election.