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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)The persons to whom this section applies are returning officers, assistant returning officers, presiding officers, polling officers and any other person appointed to perform any duty in connection with receipt of nominations or withdrawal of candidatures or the recording or counting of votes of an election; and the expression "official duty" shall for the purposed of this section be construed accordingly.