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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(6)(b) in The Gujarat Municipalities Act, 1963

(b)the hiring of a vehicle or vessel by a voter or by several voters at their joint cost for the purpose of conveying him or them to, or from, any such polling station shall not be deemed to be a corrupt practice under this clause if the vehicle or vessel so hired is a vehicle or vessel so hired is a vehicle or vessel or not propelled by mechanical power;