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[Cites 0, Cited by 0] [Section 108J(1)] [Section 108J] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108J(1)(a) in Jammu and Kashmir Panchayati Raj Rules, 1996

(a)permit any clerical error in the nomination papers in regard to the names and numbers to be corrected in order to bring them in conformity with the corresponding entries in the electoral rolls; and