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[Cites 0, Cited by 0] [Section 160A(1)] [Section 160A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 160A(1)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

(b)any vehicle, vessel or animal is needed or is likely to be needed for the purpose of transport of ballot boxes to or from any polling station, or transport of members of the police force for maintaining order during the conduct of such election, or transport of any officer or other person tor performance of any duties in connection with such election;