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[Cites 0, Cited by 0] [Section 66J(1)] [Section 66J] [Entire Act]

State of Tamilnadu - Subsection

Section 66J(1)(b) in Chennai City Municipal Corporation Act, 1919

(b)the use of any public transport or vehicle or vessel or any railway carriage by any elector at his own cost for the purpose of going to or coming from the polling station.