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] [Entire Act] State of Jammu-Kashmir - Section Section 34 in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003 34. Election petitions. - No election of a member shall be called in question except by an election petition presented in accordance with the provisions of this chapter.
