Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Haryana - Subsection

Section 68(1) in Haryana Panchayati Raj Election Rules, 1994

(1)If a fresh poll is held under Rule 61, the Returning Officer (Panchayat) or such other officer authorised by him shall after completion of that poll, recommence the counting of votes on the date and at the time and place which have been fixed by him in that behalf and of which notice has been previously given to the candidate and their [counting] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agents.