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] [Section 54] [Entire Act] State of Haryana - Subsection Section 54(3) in Haryana Municipal Corporation Election Rules, 1994 (3)The Presiding Officer shall, when he is so requested by the companion of an elector, explain to him the instructions for the recording of votes.
