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[Cites 0, Cited by 7] [Section 2] [Entire Act]

State of Kerala - Subsection

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

(ii)"coalition" means a coalition made between more than one political parties or between more than one political parties and one or more independents or between one political party and one or more than one independents or between more than one independents for the purpose of contesting any election of a local authority.