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 1] [Section 100] [Entire Act] State of Kerala - Subsection Section 100(c) in Kerala Panchayat Raj Act, 1994 (c)declaring the election of the returned candidate to be void and the petitioner or any other candidate to have been duly elected.
