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 108N] [Entire Act] State of Jammu-Kashmir - Subsection Section 108N(1) in Jammu and Kashmir Panchayati Raj Rules, 1996 (1)No person whose name is not entered in the electoral roll pertaining to the constituency shall be entitled to vote in that constituency
