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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(1)(c) in The Bombay Provincial Municipal Corporations Act, 1949

(c)the procuring or abetting or attempting to procure by a candidate or his agent or by any other person with the connivance of a candidate or his agent, the application by a person for a voting paper in the name of any other person whether living or dead or in a fictitious name or by a person for a voting paper in his own name when, by reason of the fact that he has already voted in the same or some other ward, he is not entitled to vote;