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[Cites 0, Cited by 0] [Section 108F] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108F(1) in Jammu and Kashmir Panchayati Raj Rules, 1996

(1)The Government shall, by one or more notifications in the Official Gazette on such date or dates as may be determined in consultation with Election Authority call upon the constituencies of the District Development Council to elect its members.