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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(2)(c) in The Jammu and Kashmir Representation of the People Act, 1957

(c)[the Electoral Registration Officer] [Substituted by Act IX of 1966.] for each local authorities, constituency shall maintain in his office in the prescribed manner and form the electoral roll for that constituency corrected up to date;