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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1)(g) in Haryana Municipal Corporation Election Rules, 1994

(g)[ ***] [Omitted 'all appeals submitted to the State Election Commissioner against the orders of the Deputy Commissioner.' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]