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State of Jammu-Kashmir - Section

Section 77 in The Jammu and Kashmir Representation of the People Act, 1957

77. Report of the result.

- As soon as may be after the result of an election has been declared, the Returning Officer shall report the result to the Government and the [Election Commission] [Substituted by Act XXVI of 1960 for 'Election Commissioner'.] and also to the Secretary of the concerned House of the Legislature, and the Government shall cause to be published in the Gazette the declarations containing the names of the elected candidates.