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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Kerala - Subsection

Section 86(2) in Kerala Municipality Act, 1994

(2)Any officer or employee referred to in sub-section (1) who has been dismissed for corrupt practices or disloyalty shall be disqualified for a period of five years from the date of such dismissal for election as, or for holding office of, Councillor of a Municipality.