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Ker. HC: Elected Party Members Supporting Opposite Party are Liable for Disqualification - (30 Nov 2023)

ELECTION

Kerala High Court has held that if the conduct of a particular member indicates that he had, after being elected under the banner of one party, supported the opposite party, the same is sufficient to attract disqualification of voluntarily giving up membership.

Tags : KERALA HIGH COURT   DISQUALIFICATION   ELECTED MEMBER  

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