Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Jammu-Kashmir - Subsection Section 47(2) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003 (2)When an election has been set aside under sub-section (1), a fresh election shall be held.
