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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35(3) in Himachal Pradesh Municipal Election Rules, 2015

(3)The election programme shall be published seven days before the date of filing of nomination papers by affixing a copy at the office of the Deputy Commissioner, Tehsil and municipality and at such other conspicuous places in the municipality as may be determined by the Deputy Commissioner in this behalf.