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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(b) in Kerala Panchayat Raj Act, 1994

(b)the inclusion or exclusion of any entry in or from an electoral roll, a statement or declaration in writing which is false and which he either, known or believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to [five thousand rupees or with both.] [Added by Act 13 of 1999.]