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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(8) in Haryana Municipal Corporation Election Rules, 1994

(8)Without prejudice to any other penalty to which an elector, from whom a ballot papers has been taken back under sub-rule (5), may be, liable, to the vote, if any, recorded on such ballot paper shall not be counted.