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 25] [Entire Act] State of Himachal Pradesh - Subsection Section 25(2) in Himachal Pradesh Municipal Election Rules, 2015 (2)On such publication, the amended electoral roll shall be the electoral roll of the ward or part thereof and shall come into force from the date of its publication under this rule.
