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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 93(2)(v) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(v)the authority which shall conduct elections, determination of constituencies, preparation and maintenance of list of voters, disqualifications for being choosen as. or for being a member, the right to vote, the payment of deposits and its forfeiture, the election disputes and all matters ancillary thereto under section (14) (3);