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[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(1)(d) in Kerala Municipality Act, 1994

(d)has been sentenced by a criminal court for any electoral offence punishable under section 160 or [xxx] [Omitted by Act 8 of 1995.] section 162 or has been disqualified from exercising any electoral right on account of corrupt practices in connection with an election, and six years have not elapsed from the date of such sentence of disqualification; or