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[Cites 0, Cited by 0] [Section 108ZN(21)] [Section 108ZN] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108ZN(21)(b) in Jammu and Kashmir Panchayati Raj Rules, 1996

(b)publish on the notice board of office of District Development Council and office of Deputy Commissioner a notice in prescribed form signed by him as a prescribed authority stating the names of persons elected and send a copy of such notice to the Election Authority.