Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 108ZF] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108ZF(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.