Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of Haryana - Subsection Section 66(2) in Haryana Municipal Corporation Election Rules, 1994 (2)The Presiding Officer shall allow candidate or his agent, who may desire, to affix his seal on each or any of the said packets.
