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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(4)(b) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

(b)In the case of political party already registered with the Election Commission of India, the application shall be accompanied by the documentary evidence of its registration with the Election Commission of India, Symbol particulars and a certified copy of the party constitution, by whatever name called.