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[Cites 0, Cited by 5] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2) in Kerala Panchayat Raj Act, 1994

(2)The State Election Commission, after making such enquiry as it consider necessary in the petition referred to in of the reference made there under in subsection (1) whether so however that the State Election Commission may pass an interim order as to whether a member may continue in office of not till a decision is taken on the petition or the matter involved in the reference.