Section 18C(5) in Rajasthan Panchayati Raj Act, 1994
(5)No person shall vote at any election under this Act if he is confined in a prison whether under a sentence or otherwise, or is in the lawful custody of the police.][Inserted by the Rajasthan Panchayati Raj (Amendment) Act, 2000, published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999]
