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[Cites 0, Cited by 2] [Entire Act]

State of Jammu-Kashmir - Section

Section 13 in Jammu and Kashmir Municipal Corporation Act, 2000

13. Publication of results of elections.

- The names of all persons elected as Councillors shall, as soon as may be after such election, be published by the Chief Electoral Officer in the Government Gazette:Provided that the names of all the Councillors elected at a general election shall be so published as far as possible simultaneously.