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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Kerala - Subsection

Section 90(1)(k) in Kerala Municipality Act, 1994

(k)is dismissed or removed from any of the services referred to in section 86 and five years have not elapsed from the date of such dismissal or removal; or
(kk)[ has been disqualified under the provisions of The Kerala Local Authorities (Prohibition of Defection) Act, 1999 and six years have not elapsed since the date of his disqualification; or] [Added by Act 11 of 1999, w.e.f. 2-10-1995.]