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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 103(d) in Jammu and Kashmir Panchayati Raj Rules, 1996

(d)Nomination and registration of candidates. - On or before the date of submission of nomination papers of candidates, every candidate for election whose name is included in the Electoral Roll pertaining to the Panchayat shall himself deliver or cause to be delivered through his agent to the Returning Officer a nomination paper in Form 40.