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[Cites 0, Cited by 1] [Section 196] [Entire Act]

State of Kerala - Subsection

Section 196(2) in Kerala Municipality Act, 1994

(2)The State Election Commission shall also have the power to require any person, subject to any privilege which may be claimed by that person under any law for the time being in force, to furnish information on such points or matters as in the opinion of the Commission may be useful for, or relevent to, the subject matter of the inquiry.