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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The Government as well as the Corporation shall, when so requested by the Chief Electoral Officer, make available to the Chief Electoral Officer such staff as may be necessary for the discharge of the functions conferred on the Chief Electoral Officer by sub-section (1).