Section 4(3)(c) in The Jammu and Kashmir Representation of the People Act, 1957

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3)(c) in The Jammu and Kashmir Representation of the People Act, 1957

(c)consider all objections and suggestions which may have been received by it before the date so specified, and for the purpose of such consideration hold one or more public sitting at such place or places in the State as it thinks fit; and

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State of Jammu-Kashmir - Subsection

Section 4(3)(c) in The Jammu and Kashmir Representation of the People Act, 1957