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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Kerala - Subsection

Section 150(1) in Kerala Municipality Act, 1994

(1)No person who is a District Election Officer or a Returning Officer or an Assistant Returning Officer or a Presiding or Polling Officer at an election, or an officer performing any duty in connection with an election shall, in the conduct or the management of the election, do any act (other than the giving of vote) for the furtherance of the prospects of the election of a candidate.