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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(1) in Kerala Panchayat Raj Act, 1994

(1)As soon as may be, after a request by the State Election Commission to the Governor under clause (3) of article 243K, the Government shall lend the services of such number of Officers and employees as may be necessary to assist the State election Commission in the discharge of its functions.