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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(2) in Jammu and Kashmir Panchayati Raj Rules, 1996

(2)Subject to any directions given by the Election Authority or the Returning Officer in that behalf, the packets referred to in sub-rule (1) shall be forwarded by the Presiding Officer to the Returning Officer or the Election Authority as the case may be.