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[Cites 0, Cited by 3] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in Kerala Local Authorities (Prohibition of Defection) Act, 1999

(1)Every petition under subsection (1) of section 4 shall be disposed of by the State Election Commission in accordance with the procedure as applicable while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908),