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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Haryana - Subsection

Section 68(2) in Haryana Municipal Corporation Election Rules, 1994

(2)Every person elected or nominated to fill casual vacancy shall be elected or nominated to serve for the remainder of his predecessor's term of office, if the vacancy be a vacancy reserved for any category, the vacancy shall be filled from the same category.