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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(1)(d) in Kerala Lok Ayukta Act, 1999

(d)the Chief Election Commissioner, the Election Commissioners and the Regional Commissioners referred to in Article 324 of the Constitution of India and the Chief Electoral Officer, Kerala;