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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(4)(iv) in Haryana Panchayati Raj Election Rules, 1994

(iv)If any claim or objection is presented by a person to the District Electoral Officer who is not authorized to receive it, such District Electoral Officer shall at once return it to the person presenting it for presentation to the appropriate District Electoral Officer.