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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(1)(k) in Haryana Municipal Corporation Act, 1994

(k)any other matter relating to elections or election disputes which is to be prescribed or in respect of which the Government deems it necessary to make rules under this section or in respect of which this Act, makes no provisions or makes insufficient provision and provision is, in the opinion of the Government, necessary.