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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1)(b) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(b)the use of any public transport vehicle or railway carriage by any elector at his own cost for the purpose of going to or coming from any such polling station.