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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(2) in Kerala Panchayat Raj Act, 1994

(2)In the event of such a revocation or of the death of an election agent whether that even occurs before or during the election, or after the election but before the account of the candidate's election expenses has been lodged in accordance with the provisions of section 86, the candidate may appoint in the prescribed manner another person to be his election agent and when such appointment is made notice of the appointment shall be given in the prescribed manner to the returning officer.