Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51A] [Entire Act]

State of Haryana - Subsection

Section 51A(1) in Haryana Municipal Corporation Election Rules, 1994

(1)An elector on election duty who wishes to vote by post shall send an application in Form No. 9 to the Returning Officer of the constituency in which he is enrolled, for supply of postal ballot paper at least ten days before the date fixed for poll.