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

State of Jammu-Kashmir - Subsection

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

(2)For the purposes of this Act an Assembly Constituency, a Council Constituency, a Local Authorities' Constituency, [****] [Works omitted by Act XXIII of 1963.] and a Panchayat's Constituency shall each be treated as a Constituency of a different class.