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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(1) in Kerala Panchayat Raj Act, 1994

(1)Immediately after the expiry of the period within which candidatures may be withdrawn under sub-section (1) of section 56, the returning officer shall prepare and publish in such form and manner as may be prescribed a list of contesting candidates.