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State of Jharkhand - Section

Section 68A in Jharkhand Panchayat Raj Act, 2001

68A. Special provision relating to interpretations. -

In case any doubt arises or inadequacy is felt in giving effect to any provision of this Act in respect of preparation of electoral rolls or conduct of elections, the provisions of the Representation of the People Act, 1950 or the Representation of the People Act, 1951 and the rules made thereunder, as the case may be, shall mutatis mutandis apply.