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Press Council of India advises media not to violate Section 126A of Representation of the People Act, 1951

Press Council of India while considering the communication received from Election Commission of India advises the print media to refrain from publishing article which in any way whatsoever predict the results of the elections during the prohibited period under Section 126A to ensure free, fair and transparent election.

In the council’s view, the prediction of election results in any form or manner by way of predictions, etc. by astrologers, tarot readers, political analysts or by any persons during the prohibited period is a violation of the spirit of Section 126A which aims to prevent constituencies still going to polls from being influenced in their voting by such predictions about the prospects of the various political parties.

Print media is hereby advised not to publish/publicise any such article of results, during the prohibited period i.e. between 7 am on 28-10-2020 and 6.30 pm on 07-11-2020 in the current General Election to the State Legislative Assembly of Bihar, 2020 to ensure free and fair elections.

Hence, in view of the above, newspapers/ news agencies are advised to adhere to the above mentioned time frame before publishing the article of elections results, etc.


Press Council of India

[Dt. 20-10-2020]

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