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Shiv Kirpal Singh vs Shri V. V. Giri on 14 September, 1970

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[Section 171C] [I.P.C.]
Central Government Act
Section 171C(1) in The Indian Penal Code, 1860
(1) Whoever voluntarily interferes or attempts to interfere with the free exercise of any electoral right commits the offence of undue influence at an election.