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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

(2)A candidate set-up by a recognised State Party at any election to the local bodies in the State whether such party is a State Party in the State or not, shall choose, and shall be allotted the symbol reserved for that party by the Election Commission of India and no other symbol.