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State of Himachal Pradesh - Section

Section 304K in The Himachal Pradesh Municipal Corporation Act, 1994

304K. Penalty for illegal hiring or procuring of conveyance at elections.

- If any person is guilty of any such corrupt practices as specified in sub-section (6) of section 301 of this Act, at or in connection with an election, he shall be punishable with imprisonment which may extend to three months, or with fine.