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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Kerala - Subsection

Section 120(5) in Kerala Panchayat Raj Act, 1994

(5)The publication by a candidate or his agent or by other person, with the consent of a 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.