Section 4(4E)(iii) in Jammu and Kashmir Panchayati Raj Rules, 1996

[Cites 0, Cited by 0] [Section 4(4E)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4E)(iii) in Jammu and Kashmir Panchayati Raj Rules, 1996

(iii)No amendment, transposition or deletion of any entry shall be made under (4E) and no direction for such inclusion of a name in the electoral roll of a constituency shall be ordered under this rule, after the last date for making nomination for an election in that constituency and before the completion of that election.

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State of Jammu-Kashmir - Subsection

Section 4(4E)(iii) in Jammu and Kashmir Panchayati Raj Rules, 1996