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[Cites 0, Cited by 0] [Section 124(2)] [Section 124] [Entire Act]

State of Kerala - Subsection

Section 124(2)(b) in Kerala Panchayat Raj Act, 1994

(b)Unless, within a reasonable time after the printing of the document, one copy of the declaration is sent by the printer, together with one copy of the document printed to such officer as may be authorised by the State Election Commission in this behalf.