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 4C] [Entire Act] State of Jammu-Kashmir - Subsection Section 4C(2) in The Jammu and Kashmir Representation of the People Act, 1957 (2)Every notification under this section shall be laid, as soon as may be after it is issued, before the Legislative Assembly.
