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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

State of Kerala - Subsection

Section 128(1)(b) in Kerala Municipality Act, 1994

(b)any such error or irregularity in procedure as is likely to vitiate the poll is committed at a polling station or at a place fixed for the poll, the Returning Officer shall forthwith report the matter to the State Election Commission.