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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(5) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(5)No person shall vote at any election, if he is confined in a prison whether under a sentence of imprisonment or otherwise or is in lawful custody of the police :Provided that, nothing in this sub-rule shall apply to a person subjected to preventive detention under any law for the time being in force.