Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Jharkhand - Subsection Section 8(2) in The Jharkhand Area Autonomous Council Act, 1994 (2)[The State Government after consultation with the Election Commission, shall prescribe rules for the conduct of election.] [ Substituted by Act 5 of 1997.]
