Legal Document View

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
[Cites 0, Cited by 0] [Section 561(2)] [Section 561] [Entire Act]

State of Jharkhand - Subsection

Section 561(2)(b) in Jharkhand Municipal Act, 2011

(b)unless, within a reasonable time after the printing of the document, one copy of the declaration is sent by the printer, together with one copy of the document, -
(i)where if printed in the capital of the State, to the State Election Commission, and
(ii)in any other case, to the Deputy Commissioner of the district in which it is printed.