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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 104(a) in Jammu and Kashmir Panchayati Raj Rules, 1996

(a)permit any clerical error in the nomination paper in regard to the names and numbers to be corrected in order to bring them in conformity with the corresponding entries in the Electoral Roll ;