Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Haryana - Subsection Section 62(3) in Haryana Municipal Corporation Election Rules, 1994 (3)Every decision of the Presiding Officer or the Returning Officer as the case may, under sub-rule (2) shall be in writing and contain the reasons therefor.
