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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(2)(c) in The Jammu and Kashmir Representation of the People Act, 1957

(c)at the time of presenting the nomination paper, the Returning Officer may require the person presenting the same to produce either a copy of the electoral roll, or part of the electoral roll, in which the name of the candidate is included or a certified copy of the relevant entries in such roll.