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 35] [Entire Act] State of Jammu-Kashmir - Subsection Section 35(3) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (3)The Returning Officer shall allow such candidate or his agent reasonable opportunity to inspect, without handling the ballot papers which he considers to be liable to rejection.
