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[Cites 0, Cited by 23] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3) in Kerala Local Authorities (Prohibition of Defection) Act, 1999

(3)Where the State Election Commission decides that a member has become subject to disqualification under sub-section (2), he shall cease to be a member from the date of such decision and shall be disqualified for contesting as a candidate in an election to any local authority for six years from that date.