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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Kerala - Subsection

Section 153(5) in Kerala Panchayat Raj Act, 1994

(5)The meeting for the lection of President and Vice President shall be held on such day within three weeks from the date on which the names of members elected are published by the State Election Commission as may be fixed by the State Election Commission.