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[Cites 0, Cited by 0] [Section 108ZN] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108ZN(9) in Jammu and Kashmir Panchayati Raj Rules, 1996

(9)Scrutiny of nomination papers shall be taken up by the Presiding Officer after the expiry of one hour allotted for the delivery of nomination papers in the presence of members. An objection to any nomination shall be recorded by the Presiding Officer who after proper consideration shall accept or reject such nomination. In case of rejection of any objection he shall record the reasons for rejection in brief.