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Greater Bengaluru City Corporation -

Section 35 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

35. contravention.

Penalty for illegal hiring or procuring of conveyances at elections.- Ifany person is guilty of any such corrupt practice as is specified in sub-section (6) ofsection 27 at or in connection with an election he shall, on conviction, be punished with