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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Kerala - Subsection

Section 108(3) in Kerala Municipality Act, 1994

(3)Where the candidate is a person who, having held any office referred to in section 86 has been dismissed or removed and a period of five years has not elapsed since the dismissal or removal, such person shall not be deemed to be duly nominated as a candidate unless his nomination paper is accompanied by a certificate issued in the prescribed manner by the State Election Commission to the effect that he has not been dismissed or removed for corruption or disloyalty.