Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act] State of Gujarat - Subsection Section 14(6)(a) in The Gujarat Municipalities Act, 1963 (a)the hiring of a vehicle or any vessel by a candidate for himself or for his family or an election agent shall not be deemed to be a corrupt practice under this clause;