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 12] [Entire Act] State of Jammu-Kashmir - Subsection Section 12(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (2)No candidate who has given a notice of withdrawal, his candidature after sub-rule (1) above shall be allowed to cancel the notice.
