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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1) in Haryana Municipal Corporation Election Rules, 1994

(1)The State Election Commissioner shall by notification in the Official Gazette, publish list of symbols along with the restrictions, if any, subject to which those may be chosen by the candidates at the election and may, in the like manner, add to or vary such list.