Indian Penal Code, 1860

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Sections	Particulars
Chapter IX A	Of Offences Relating To Elections
171G	False statement in connection with an election
Description	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.