Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(xv) in Kerala Local Authorities (Prohibition of Defection) Act, 1999 (xv)"State Election Commission" means the State Election Commissioner appointed by the Governor under article 243K of the Constitution of India;
