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Citedby 13 docs - [View All]
Shiv Kirpal Singh vs Shri V. V. Giri on 14 September, 1970
V.P. Shanmugam And Anr. vs Thangavelu on 13 August, 1957
S.C.C. Anthony Pillai vs V.R. Nedunchezhian on 1 July, 1969
Kumara Nand vs Brijmohan Lal Sharma on 29 November, 1966
In Re: A.S. Radhakrishna Aiyar vs Unknown on 28 January, 1932

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[I.P.C.]
Central Government Act
Section 171G in The Indian Penal Code, 1860
171G. False statement in connection with an election.-- Whoever with intent to affect the result of an election makes or publishes any statement purporting to be a statement of fact which is false and which he either knows or believes to be false or does not believe to be true, in relation to the personal character or conduct of any candidate shall be punished with fine.