The Jammu and Kashmir Representation of the People (Supplementary) Act, 1968 (3 of 1968)

3 sections.

• Section 1 — Short title and commencement.
• Section 2 — Application of sections 116A, 116B and 116C of the Representation of the People Act, 1951, to orders made by Jammu and Kashmir High Court.
• Section 3 — Repeal and saving.

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