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 69] [Entire Act] State of Kerala - Subsection Section 69(3) in Kerala Panchayat Raj Act, 1994 (3)If there is no candidate, election proceedings shall be started afresh for filling up the vacancy in all respects as it for a new election.
