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 108J] [Entire Act] State of Jammu-Kashmir - Subsection Section 108J(2) in Jammu and Kashmir Panchayati Raj Rules, 1996 (2)If any nomination paper is rejected after hearing objections made by any person or persons, the Returning Officer shall record reasons for rejecting the nomination papers.
