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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(2) in Haryana Panchayati Raj Election Rules, 1994

(2)The District Election Officer (Panchayat) shall also provide at each polling station sufficient number of ballot papers and copies of the voter list in respect of the polling area, the voters of which are entitled to vote at such polling station as well as such other equipments and accessories as may be required for taking the poll at such polling station.