Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Jammu-Kashmir - Subsection Section 4(5) in Jammu and Kashmir Panchayati Raj Act, 1989 (5)[] [Renumbered '(6)' by Act No. 13 of 2016, dated 18.12.2016.] The Panches shall be elected from the constituncies delimited by the prescribed authority in accordance with the rules.
