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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(5) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(5)If in the election of a Chairman there is an quality of votes, the result of the election shall be decided by lots to be drawn in the presence of the officer presiding in such manner as he may determine.