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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(1) in Haryana Panchayati Raj Election Rules, 1994

(1)Any candidate or [polling] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agent may challenge the identity of a person claiming to be a particular voter by first depositing a sum of [five rupees] [Substituted for the words 'two rupees' by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.] in cash with the Presiding Officer for each such challenge.