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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 143(4) in The Jammu and Kashmir Representation of the People Act, 1957

(4)[. An offence punishable under sub-section (2) shall be cognizable.] [Sub-Section (4) substituted by Act XI of 1967.][144. Omitted] [Section 144 omitted Act XI of 1967.]