Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 111] [Entire Act] State of Kerala - Subsection Section 111(4) in Kerala Municipality Act, 1994 (4)The Returning Officer shall not reject any nomination paper on the ground of any defect which is not of a substantial character.
