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 104] [Entire Act] State of Jammu-Kashmir - Subsection Section 104(c) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (c)if any nomination paper is rejected after hearing any objection made by a person or persons the Returning Officer shall record reasons for rejecting the nomination papers;
