Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Jammu-Kashmir - Subsection Section 36(3) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (3)The Returning Officer shall record on every ballot paper which he rejects a brief statement or reasons for such rejection.
