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State of Gujarat - Section

Section 145P in The Gujarat Co-Operative Societies Act, 1961

145P. Penalty for illegal hiring or procuring of conveyances at elections.

- If any person is guilty of any such corrupt practice as is specified in clause (3) or (4) of Section 145-J at or in connection with an election, he shall, on conviction, be punished with fine which may extend to one thousand rupees.