Section 3(9)(a) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

(a)any charge in its name, head office, office-brears, address or in any other material matter shall be communicated to the Commission without delay;

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