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] [Entire Act] State of Haryana - Section Section 13G in The Haryana Municipal Act, 1973 13G. Removal or reduction of period of disqualification. - The State Election Commission may, for reason to be recorded in writing, remove or reduce the period of disqualification under section 13F.
