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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(4) in Haryana Panchayati Raj Election Rules, 1994

(4)The State Election Commissioner, Haryana may, by an order amend, vary or modify or rescind the election programme at any time:Provided that unless the State Election Commissioner, Haryana otherwise directs, no such order shall be deemed to invalidate any proceedings already taken before the date of the order.]