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 22] [Entire Act] State of Jammu-Kashmir - Subsection Section 22(a) in The Jammu and Kashmir Representation of the People Act, 1957 (a)in the case of a seat reserved for the Scheduled Castes, he is a member of any of those castes and is an elector for any Assembly Constituency in the State; and
