Legal Document View

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
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1)(ii) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

(ii)No candidate will ask for any symbol which is not notified by the State Election Commission for election to that office. In case any symbol which is not notified by the State Election Commission for election to that office is asked for by any candidate, the same shall be ignored.