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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(4) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

(4)In any election to the local bodies, in the State, a reserved symbol shall not be chosen by, or allotted to any candidate other than a candidate set-up by a recognised or registered political party for whom such symbol has been reserved, even if no candidate has been set-up by such party in such election.