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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Himachal Pradesh - Subsection

Section 122(2)(i) in The Himachal Pradesh Panchayati Raj Act, 1994

(i)if such question arises during the process of an election, by an officer as may be authorized in this behalf by the State Government, in consultation with the State Election Commission; and