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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Tamilnadu - Subsection

Section 79(1)(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)the use of any public transport 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.