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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)No person shall convene, hold or attend any public meeting within any ward on the date and dates on or at any time within twenty-four hours, preceding the start of the poll for an election in that ward.