Section 607 in Greater Hyderabad Municipal Corporation Act, 1955
607. [ Penalty for illegal hiring or procuring of conveyance at elections. [Substituted by Act No.28 of 2005.]
- If any person is guilty of any such corrupt practice as is specified in sub-section (7) of section 17 at or in connection with an election, he shall be punishable with imprisonment which may extend to three months and with fine.]
