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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Haryana - Subsection

Section 84(2)(a) in Haryana Municipal Corporation Election Rules, 1994

(a)any decision made by the Returning Officer under clause (b) of rule 63 shall, in so far as it determines the question between those candidates, be effective also for the purpose of the petition; and