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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Kerala - Subsection

Section 90(1)(e) in Kerala Municipality Act, 1994

(e)has been sentenced by a criminal court for any electoral offence punishable under section 160 or [ xxx ] [Omitted by Act 8 of 1995.] of section 162 or has been disqualified from exercising any electoral right on account of corrupt practices in connection with an election and six years have not elapsed from the date of such sentence or disqualification; or