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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(d) in Jammu and Kashmir Municipal Corporation Act, 2000

(d)seizure of a place for counting of votes by any person on persons making the counting authorities surrender the ballot papers or voting machine and the doing of anything which affects the orderly counting of votes;