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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Assam - Subsection

Section 51(5) in Mising Autonomous Council Act, 1995

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