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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Bihar - Subsection

Section 130(11) in The Bihar Panchayat Raj Act, 2006

(11)Penalty for illegal hiring or procuring of conveyance at elections.-If any person is guilty of any such corrupt practice as is specified in clause (vi) of Section 141 at or in connection with an election, he shall be punishable with imprisonment which may extend to three months and with fine.