Section 43 in The Jammu and Kashmir Representation of the People Act, 1957
43. Nomination of candidates for election.
- [Any person may be nominated as a candidate for election to fill a seat if he is qualified to be chosen to fill that seat under the provisions of the Constitution and this Act.] [Substituted by Act IX of 2014, section 8. Earlier it stood as:- Any person may nominate himself as a candidate for election to fill a seat if he is qualified to be chosen to fill that seat under the provisions of the Constitution and this Act.]
