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[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

State of Kerala - Subsection

Section 129(1)(a) in Kerala Municipality Act, 1994

(a)booth-capturing has taken place at a polling station or at a place fixed for the poll (hereafter in this section referred to as a place) in such a manner that the result of the poll at that polling station or place cannot be ascertained; or