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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(1) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(1)When an election petition has not been dismissed under section 37, the prescribed authority shall inquire into the election petition and at the conclusion of the inquiry shall make an order-
(a)dismissing the election petition ; or
(b)setting aside the election.