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[Cites 0, Cited by 2] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(2) in Kerala Panchayat Raj Act, 1994

(2)For the said purpose, the Government shall, by one or more notifications published in the Gazette on such date or date as may be recommended by State Election Commission, call upon all the constituencies of the panchayats in the State to elect members in accordance with the provisions of this Act and of the rules and orders made there under.