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] [Entire Act] State of Jammu-Kashmir - Section Section 42B in Jammu and Kashmir Panchayati Raj Act, 1989 42B. Forfeiture of Security Deposit. - The Security deposit of a candidate shall be liable to be forfeited if he polls less than 1/6th of the total valid votes polled."
