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

State of Gujarat - Subsection

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

(c)the use of any public transport vehicle or vessel or any tram-car or railway carriage by any voter at his own cost for the purpose of going to, or coming from, any such polling station shall not be deemed to be corrupt practice under this clause.