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] [Entire Act] State of Kerala - Section Section 59 in Kerala Panchayat Raj Act, 1994 59. Disqualification for being an election agent. - Any person who is for the time being disqualified under this Act for being a member of a panchayat shall be disqualified for being an election agent at any election.
