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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1)(d) in Haryana Municipal Corporation Election Rules, 1994

(d)all applications submitted to the Deputy Commissioner under [rule 4 (4) (vii) and (viii)] [Substituted 'rule 10' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).];