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[Cites 0, Cited by 1] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(6) in Kerala Panchayat Raj Act, 1994

(6)Nothing in the section shall prevent any candidate from being nominated by more than one nomination paper:Provided that not more than three nomination papers shall be presented by or on behalf of any candidate or accepted by the returning officer.