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Union of India - Section

Section 156 in The Sikh Gurdwaras Act, 1925

156. Penalty for illegal hiring or procuring of conveyances at elections.

- If any person is guilty of any such corrupt practice in respect of illegal hiring or procuring of conveyances as is specified in the Sikh Gurdwaras Election Enquiries Rules, framed under this Act at or in connection with an election, he shall be punishable with fine which may extend to two hundred and fifty rupees.