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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(d) in Kerala District Administration Act, 1979

(d)has been sentenced by a criminal court for any electoral offence punishable under any law relating to local Governments or has been disqualified from exercising any electoral right on. account of corrupt practices in connection with an election; or