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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(1) in Kerala Local Authorities (Prohibition of Defection) Act, 1999

(1)The Government may, by notification in the Gazette and in consultation with the State Election Commission, make rules, either prospectively or retrospectively, for carrying out all or any of the provisions of this Act.