Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Haryana - Subsection Section 10(c) in The Haryana Panchayati Raj Election Symbols (Reservation and Allotment) Order, 2014 (c)that in the opinion of the State Election Commission there is no reasonable ground for refusing the application for such allotment:
