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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(d) in The Jammu and Kashmir Representation of the People Act, 1957

(d)the date or dates on which a poll shall, if necessary be taken which or the first of which shall be a date not earlier than the [fourteenth day] [Substituted by Act IX of 1997.] after the last date for the withdrawal of candidatures; arid