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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(2)Every nomination paper presented under rule 9 shall contain a declaration specifying -
(a)the particular symbol which the candidate has chosen for his first preference out of the list of symbols published under sub-rule (1) ;
(b)two other symbols out of that list which he has chosen for his second and third preference respectively :
Provided that the choice to be made by a candidate under this sub-rule shall be subject to such restrictions as the Election Authority may think fit impose in that behalf.