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[Cites 0, Cited by 1] [Section 123] [Entire Act]

State of Kerala - Subsection

Section 123(2) in Kerala Panchayat Raj Act, 1994

(2)This section applies to any public meeting of a political character held in any constituency between the date of the issue of a notification under this Act calling upon the constituency to elect a member and the date on which such election is held.