Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act] State of Kerala - Subsection Section 17(1)(c) in Kerala Panchayat Raj Act, 1994 (c)is for the time being disqualified from voting under the provisions of any law relating to corrupt practices and other offences in connection with elections.