Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 176] [Entire Act] State of Kerala - Subsection Section 176(c) in Kerala Municipality Act, 1994 (c)declaring the election of the returned candidate to be void and the petitioner or any other candidate to have been duly elected.
