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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(6)(c) in The Maharashtra Village Panchayats Act, 1959

(c)who hires or procures, whether on payment or otherwise, any vehicle or vessel for the conveyance of any voter (other than the person himself, the members of his family or his agent) to and from any polling station: