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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(1) in Haryana Municipal Corporation Election Rules, 1994

(1)The nomination paper of a candidate shall not be deemed to have been duly delivered unless at the time of delivery of the same under rule 24, the candidate has either deposited or causes to be deposited asum shown in the table below with the Deputy Commissioner in cash or enclose with the nomination paper a receipt showing that the said sum has been deposited in the treasury, or Government promissory notes of equal value at the market rate of the day :Table
Amount of Deposit  
If the candidate is not a member of the Scheduled Caste,Backward Class or a Woman If the candidate is a member of the Scheduled Caste, BackwardClass or a Woman
1 2
Rs. 3000.00 Rs. 1500.00
[Provided that where a candidate has filed more than one nomination paper for election in the same ward, not more than one deposit shall be required of him under this sub-rule.] [Substituted by Haryana Government Notification No. S.O.123/H. A. 16/1994/Section 32/2007 dated 19.12.2007.]