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[Cites 0, Cited by 1] [Section 90] [Entire Act]

State of Kerala - Subsection

Section 90(2) in Kerala Municipality Act, 1994

(2)If any question arises as to whether the candidate has become subjected to any of the disqualifications mentioned in sub-section (1), the question shall be referred to for the decision of the State Election Commission and the decision of the State Election Commission on such question shall be final.