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[Cites 0, Cited by 0] [Section 70H] [Entire Act]

State of Haryana - Subsection

Section 70H(7) in Haryana Municipal Corporation Election Rules, 1994

(7)Where an elector is not allowed to vote under sub-rule (6), a remark to the effect that voting procedure has been violated, shall be made against the name of the voter in the register to voters in Form 11 by the Presiding Officer under his signature.