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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(6) in Haryana Municipal Corporation Election Rules, 1994

(6)The election programme shall be published atleast ten clear days before the first date for making nominations, by posting a copy of it at the office of the Deputy Commissioner, at the office of the Corporation and at such other conspicuous places in the Municipal areas as may be determined by the Deputy Commissioner in this behalf. The last date for making nomination papers, their scrutiny and withdrawal shall not be a public holiday. If in any case the last date happens to be a public holiday such nominations, scrutiny or withdrawal shall take place on the next succeeding day which is not a public holiday.