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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2) in Kerala Local Authorities (Prohibition of Defection) Act, 1999

(2)The State Election Commission shall, after making such enquiry as it deems necessary, decide whether such member has become subject to such disqualification or not and its decision thereon shall be final.