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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(5) in The Constitution of Jammu and Kashmir

(5)Two members shall be elected by each of the following electorates, namely
(a)the members of the Panchayats and such other local bodies in the Province of Kashmir as the 2Governor may by order specify ;
(b)the members of the Panchayats and such other local bodies in the Province of Jammu as the 2Governor may by order specify.