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[Cites 0, Cited by 5] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(3) in Kerala Panchayat Raj Act, 1994

(3)No amendment, transposition or decision of any entry shall be made under section 23 and no direction for the inclusion of a name in the electoral roll of a constituency shall be given under this section after the last date for making nominations for an election in that constituency and before the completion of that election.