Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act] State of Jammu-Kashmir - Subsection Section 70(1)(a) in The Constitution of Jammu and Kashmir (a)unless it is made after the expiration of the period prescribed by law, for presenting an election petition calling in question the election of the member; and