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

State of Jammu-Kashmir - Subsection

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

(xi)[ the holding of fresh poll in case of destruction of, or tempering with ballot boxes or voting machines, or mechanical failure of voting machines, before the count;] [Substituted by Jammu and Kashmir Act No. 7 of 2018, dated 13.8.2018.]