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[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(4)(v) in The Cost and Works Accountants (Election to the Council) Rules, 2006

(v)The hiring or procuring, whether on payment or otherwise, of a vehicle by a candidate or by any other person, with his connivance, for the conveyance of voters;