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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1) in Haryana Municipal Corporation Election Rules, 1994

(1)Any person, not ineligible for membership of the Corporation under the provisions of rule 23 or of any other rules or of the Ordinance or of any other Act, may be nominated as a candidate for election.