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[Cites 0, Cited by 0] [Section 108K] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108K(2) in Jammu and Kashmir Panchayati Raj Rules, 1996

(2)Immediately after the expiry of the date and time for withdrawal under sub rule (1), the Returning Officer shall publish list of validly nominated candidates for contesting election whose name shall be in alphabetical order.