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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(b) in Jammu and Kashmir Panchayati Raj Act, 1989

(b)that the result of the election has been materially affected. -
(i)by the improper acceptance or rejection of any nomination ; or
(ii)by gross failure to comply with the provisions of this Act or the rules framed thereunder.