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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(m) in Kerala Lok Ayukta Act, 1999

(m)"political party" means a political party or group which has representation in Parliament or in the Kerala Legislative Assembly, or a political party which is treated as a recognised political party in accordance with paragraph 6 of the Election Symbols (Reservation and Allotment) Order, 1968 or a political party registered under section 29A of the Representation of People's Act, 1951 (Central Act 433 of 1951),