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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4)(ii) in Haryana Municipal Corporation Election Rules, 1994

(ii)The Revising Authority shall maintain a register of claims in Form 1-A and register of objections in Form 1-B, entering therein the particulars of every claim or objection, as the case may be, as and when it is received.