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State of Goa - Section

Section 40 in The Goa Panchayat Raj Act, 1994

40. Penalty for illegal hiring or procuring of conveyance at election.

- If any person is guilty of any such corrupt practice as is specified in clause (vi) of section 23 at or in connection with an election, he shall, on conviction, be punished with fine which may extend to five hundred rupees.