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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 168(1) in The Jammu and Kashmir Representation of the People Act, 1957

(1)The Government may, after consulting the [Election Commission] [Substituted by Act XXVI of 1960 for 'Election Commissioner'.], by notification in the Gazette, make rules for carrying out the purposes of this Act.