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 132] [Entire Act] State of Kerala - Subsection Section 132(3) in Kerala Municipality Act, 1994 (3)No person shall vote at a general election in more than one ward, and if a person votes in more than one ward, his votes in all such wards shall be void,
