Section 3(1)(b) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987

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State of Karnataka - Subsection

Section 3(1)(b) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987

(b)[ if he votes or abstains from voting in, or intentionally remains absent from any meeting of the Municipal Corporation, Municipal Council, Town Panchayat, Zilla Panchayat or Taluk Panchayat, contrary to any direction Issued by the political party to which he belongs or by any person or authority authorised by it in this behalf without obtaining the prior permission of such party, person or authority and such voting, 4 abstention or absence has not been condoned by such political party, person or authority within fifteen days from the date of voting or such abstention or absence;] [Substituted by Act 13 of 1995 w.e.f. 3.5.1995.]

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State of Karnataka - Subsection

Section 3(1)(b) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987