Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4A(2) in The Jammu and Kashmir Representation of the People Act, 1957

(2)The Delimitation Commission shall have power to require any person to furnish any information on such points or matters as in the opinion of the Commission may be useful for, or relevant to any matter under the consideration of the Commission.