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 32] [Entire Act] State of Haryana - Subsection Section 32(2) in Haryana Municipal Corporation Election Rules, 1994 (2)If there is no candidate to be elected the State Election Commissioner shall frame fresh election programme under rule 21 to elect person to fill the vacancy.
