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

State of Karnataka - Subsection

Section 4(3) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987

(3)[ "State Election Commissioner" means the State Election Commissioner appointed under Section 308 of the Karnataka Panchayat Raj Act, 1993.] [Inserted by Act 19 of 1995 w.e.f. 5.6.1995.]