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 0] [Section 74(1)] [Section 74] [Entire Act] State of Kerala - Subsection Section 74(1)(c) in Kerala Municipality Act, 1994 (c)is for the time being, disqualified from voting under the provisions of any law relating to corrupt practices and other offences in connection with elections.