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[Cites 0, Cited by 3] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(5) in Kerala Panchayat Raj Act, 1994

(5)Where the candidate is an elector of a different constituency a copy of the electoral roll of that constituency or of the relevant part thereof or a certified copy of the relevant entries in such roll shall unless it has been filed along, with the nomination paper, be produced before the returning officer at the time of scrutiny.