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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(4)(a) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

(a)The application under sub-paragraph (1) shall be accompanied by a copy of the memorandum, or rules and regulations, of the association or body by whatever name called, duly signed by the President, Secretary and three other founder members, and such memorandum or rules and regulations shall contain a specific provision that the association or body shall bear true faith and allegiance to the Constitution of India as by law established, and to the principles of socialism, secularism and democracy, and would uphold the sovereignty, unity and integrity of India.