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 28] [Entire Act] State of Himachal Pradesh - Subsection Section 28(5) in Himachal Pradesh Municipal Election Rules, 2015 (5)No amendment, transposition or deletion of any entry shall be made on or after the last date for making nomination till the election process is over.
