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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Kerala - Subsection

Section 177(a) in Kerala Municipality Act, 1994

(a)where any charge is made in the petition of any corrupt practice having been committed at the election, recording-
(i)a finding whether any corrupt practice has or has not been proved to have been committed at the election, and the nature of that corrupt practice; and
(ii)the names of all persons, if any, who has been proved at the trial to have been guilty of any corrupt practice and the nature of that practice; and