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[Cites 0, Cited by 3] [Entire Act]

State of Kerala - Section

Section 143 in Kerala Panchayat Raj Act, 1994

143. Extension of time for completion of election.

- It shall be competent for the State Election Commission for reasons which it considers sufficient, to extend the time for the completion of any election by making necessary amendment in the notification issued by it under section 49.