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[Cites 0, Cited by 4] [Section 80] [Entire Act]

State of Kerala - Subsection

Section 80(3) in Kerala Municipality Act, 1994

(3)No amendment, transposition or deletion of any entry under section 79 nor any inclusion of a name, in the electoral roll under this section shall be made after the last date for making nomination for an election and before completion of that election.