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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1) in Kerala Panchayat Raj Act, 1994

(1)The State Election Commission may designate one or more persons as assistant electoral registration officers to assist any electoral registration officer in the performance of his functions.Provided that every such person shall be an officer of the Government or of a panchayat.