Section 9(1)(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964

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State of Madhya Pradesh - Subsection

Section 9(1)(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964

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

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State of Madhya Pradesh - Subsection

Section 9(1)(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964