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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Haryana - Subsection

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

(b)Where the money was deposited in treasury or sub-treasury, the challan shall be endorsed by the Returning Officer in favour of the candidate or his legal representative, as the case may be.