Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 150 in The Himachal Pradesh Panchayati Raj Act, 1994

150. Penalties for interested members voting.

- Whosoever, having pecuniary interest in any matter under consideration of a Panchayat votes in that matter shall, on conviction, be punished with a fine which may extend to two hundred and fifty rupees.