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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(2)(a) in Haryana Municipal Corporation Election Rules, 1994

(a)the candidate was on the date fixed for the nomination of candidates ineligible for election under the provisions of rule 23 or of any other rules or of the Ordinance or any other Act and had not before that date been exempted by the Government from any disqualification imposed upon him;