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State of Mizoram - Section

Section 204 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

204. Penalty for illegal hiring or procuring of conveyance at election.

- Any person illegally hiring or procuring conveyance at an election or in connection with an election, shall be punishable with fine which may extend to five hundred rupees.