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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(37) in The Himachal Pradesh Municipal Corporation Act, 1994

(37)"State Election Commission" means the State Election Commission constituted by the State Government under article 243k and 243ZA of the Constitution of India and section 160 of Himachal Pradesh Panchayti Raj Act ,1994;