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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(2) in Jammu and Kashmir Panchayati Raj Rules, 1996

(2)After the oath is made and subscribed in the aforesaid manner, it shall be forwarded to the concerned Secretary of the Halqa Panchayat/Block Development Council or Panchayati Adalat as the case may be for record.