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[Cites 0, Cited by 0] [Section 468A(1)] [Section 468A] [Entire Act]

State of Karnataka - Subsection

Section 468A(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)any vehicle, vessel or animal is needed or is likely to be needed for the purpose of transport of ballot boxes to or from any polling station or transport of members of the police force for maintaining order during the conduct of such election, or transport of any officer or other person for performance of any duties in connection with such election,