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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Kerala - Subsection

Section 144(5) in Kerala Municipality Act, 1994

(5)The publication by a candidate or his agent or by any other person, with the consent of the candidate or his election agent of any statement of fact which is false, and which he either believes to be false or does not believe to be true, in relation to the personal character or conduct of any candidate, or in relation to the candidature, or withdrawal, of any candidate, being a statement reasonably calculated to prejudice the prospects of that candidate's election.