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[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

State of Kerala - Subsection

Section 129(1)(b) in Kerala Municipality Act, 1994

(b)booth-capturing takes place in any place for counting of votes in such a manner that the result of the counting at that place cannot be ascertained, the Returning Officer shall forthwith report the matter to the State Election Commission.