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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(ii) in Haryana Panchayati Raj Election Rules, 1994

(ii)no person who has given a notice of withdrawal of his candidature under sub-rule (1) of rule 31 before the countermanding of the poll, shall be ineligible for being nominated as a candidate for the election after such countermanding.