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State of Assam - Section

Section 127K in Assam Panchayat Act, 1994

127K. Penalty for liable hiring or procuring of conveyances at election.

- If any person is guilty of any such corrupt practice of illegal hiring or procuring of vehicle for voter at or in connection with the Panchayat Election, he shall be punishable with fine which may extend to one thousand rupees.The offence punishable under this section is cognizable and bailable.