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[Cites 0, Cited by 0] [Section 404(2)] [Section 404] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 404(2)(d) in Jammu and Kashmir Municipal Corporation Act, 2000

(d)the government shall reconstitute a Corporation as specified under sub-section (2) of section 4 and election to reconstitute such Corporation shall be completed before expiration of a period of six months form the date of dissolution provided that where the remainder of the period for which the dissolved Corporation would have continued, is less than six month, it shall not be necessary to hold any election under this sub-section for reconstituting the Corporation for such period.