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[Cites 0, Cited by 0] [Section 108H] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108H(1) in Jammu and Kashmir Panchayati Raj Rules, 1996

(1)Immediately after issuance of notice under rule 108-F, the Returning Officer shall give public notice of the intended election in such form and manner as may be prescribed by the Election Authority, inviting nominations for conduct of such election and specifying the time and place at which nomination papers are to be delivered.