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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Kerala - Subsection

Section 144(1)(B) in Kerala Municipality Act, 1994

(B)The receipt of, or agreement to receive, any gratification, whether as a motive or a reward-fa) by a person for standing or not standing as, or for withdrawing or not withdrawing from being, a candidate ; or