Section 15 in The Gujarat Municipalities Act, 1963
15. Voter disqualified for corrupt practice.
- Any person who has been convicted of an offence under section 171-E or 171-F of the Indian Penal Code (XLV of 1860), or has been disqualified from exercising any electoral right for a period of not less than five years on account of malpractices in connection with an election, shall be disqualified for five years from the date of such conviction or disqualification from voting at any municipal election in any municipal borough.(4)Election Offences
