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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(7) in Jammu and Kashmir Municipal Corporation Act, 2000

(7)If any question arises as to whether a Councillor of the Corporation has become subject to any of the disqualification`s mentioned in sub-section (1), the question shall be refereed for the decision of such authority and in such manner as the Government may by notification provide.