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 45] [Entire Act] State of Jammu-Kashmir - Subsection Section 45(3) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (3)If only one name is proposed and seconded for election as Naib-Sarpanch, he shall be declared to be duly elected if there are more than one name, a poll shall be taken.
