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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Kerala - Subsection

Section 102(3) in Kerala Municipality Act, 1994

(3)If the Presiding Officer, owing to illness or other unavoidable cause, is obliged to absent himself from the polling station, his functions shall be performed by such Polling Officer as has been previously authorised by the District Election Officer to perform such functions during any such absence.