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

State of Kerala - Section

Section 133 in Kerala Municipality Act, 1994

133. Counting of votes.

- At every election where a poll is taken., votes shall be counted by, or under the supervision and direction of the Returning Officer and each contesting candidate, his election agent and his counting agents, shall have the right to be present at the time of counting