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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3) in Kerala Local Authorities (Prohibition of Defection) Act, 1999

(3)The State Election Commission shall be deemed to be a Civil Court and every proceeding before the Commission shall be deemed to be judicial proceeding within the meaning of section 193 and section 228 of the Indian Penal Code, 1860 (Central Act 45 of 1860).