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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(2)(i) in The Himachal Pradesh Municipal Corporation Act, 1994

(i)if such question arises during the process of an election, by an officer who may be authorised in this behalf by the State Government, in consultation with the State Election Commission; and