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 66] [Entire Act] State of Haryana - Subsection Section 66(1) in Haryana Panchayati Raj Election Rules, 1994 (1)Every ballot of paper which is not rejected under Rule 65, shall be counted :Provided that no cover containing tender ballot papers shall be opened and no such paper shall be counted.
