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[Cites 0, Cited by 0] [Section 4(4G)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4G)(ii) in Jammu and Kashmir Panchayati Raj Rules, 1996

(ii)No Court shall take cognizance of any offence punishable under clause (1), unless there is a complaint made by order of or under authority from the Election Authority.