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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 110(b) in The Jammu and Kashmir Representation of the People Act, 1957

(b)in so far as the question is not determined by such a decision, [the High Court] [Substituted by Act XI of 1967, for 'Tribunal'.] shall decide between them by lot and proceed as if the one on whom he lot them falls had received an additional vote.