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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(11) in The Bihar State Election Authority Act, 2008

(11)Penalty for illegal hiring or procuring of conveyance at elections. - If any person is guilty of any such corrupt practice as is specified in clause (vi) of Section-14 at or in connection with an election, he shall be punishable with imprisonment which may extend to three months and with fine.