Section 28(3)(a) in Haryana Panchayati Raj Election Rules, 1994

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State of Haryana - Subsection

Section 28(3)(a) in Haryana Panchayati Raj Election Rules, 1994

(a)The deposit in the following cases shall, by an order in writing of the Returning Officer, be returned to the candidate or where he is dead, to his legal representative :-

(i)where the nomination paper of the candidate has been rejected; or

(ii)where the candidate has withdrawn his nomination paper within the specified time; or

(iii)where the candidate had died before the commencement of the poll.

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State of Haryana - Subsection

Section 28(3)(a) in Haryana Panchayati Raj Election Rules, 1994