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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36A(2) in Jammu and Kashmir Panchayati Raj Act, 1989

(2)On ceasing to hold office, the State Election Commissioner shall be ineligible for, reappointment to that office or, any other assignment or appointment to any office under the Government of India, or under the Government of any State.