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[Cites 0, Cited by 0] [Section 404(2)] [Section 404] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 404(2)(e) in Jammu and Kashmir Municipal Corporation Act, 2000

(e)the Corporation reconstituted upon the dissolution of the existing Corporation before the expiration of its duration, shall continue only for the remainder of the period for which the dissolved Corporation would have continued under section 5 had it not been so dissolved.