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[Cites 0, Cited by 0] [Section 138(1)] [Section 138] [Entire Act]

State of Kerala - Subsection

Section 138(1)(g) in Kerala Panchayat Raj Act, 1994

(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.