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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(2) in The Jammu and Kashmir Representation of the People Act, 1957

(2)The provisions of this section and of any rules or orders made thereunder shall apply to every such fresh poll as they apply to the original poll.]["68A. Adjournment of poll of countermanding of election on grounds of booth capturing. [Inserted by Act IX of 1997, (Sections 12 & 13).]