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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(1)(d) in Jammu and Kashmir Municipal Corporation Act, 2000

(d)the deposits to be made by candidates, time and manner of making such deposits and the circumstances under which such deposits may be refunded to candidates or forfeited to the Corporation.