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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Mizoram - Subsection

Section 140(5) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(5)No person shall vote at any election if he is confined in a prison, whether under a sentence of imprisonment or transportation or otherwise, or is in the lawful custody of the police.