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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(3) in Haryana Panchayati Raj Election Rules, 1994

(3)Where the voters list or any part thereof is to be revised, intensively, it shall be prepared afresh and [rule 8] shall apply in relation to such revision as they apply in relation to the first preparation of a voters list.