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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(4) in Kerala Local Authorities (Prohibition of Defection) Act, 1999

(4)In section 153, after sub-section (7); the following sub-section shall be inserted, namely: -"(7A) Election shall be made by means of open ballot and the member who casts his vote shall write his name and affix his signature on the reverse side of the ballot paper;"