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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Tamilnadu - Subsection

Section 68(1)(a) in Tamil Nadu Panchayats Act, 1994

(a)the hiring of a vehicle or vessel by an elector or several electors at their joint cost for the purpose of conveying him or them to or from the polling station, if the vehicle or vessel so hired is a vehicle or vessel not propelled by mechanical power; and