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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(2) in Haryana Panchayati Raj Election Rules, 1994

(2)Each such packet shall be sealed with the seal of the Presiding Officer and of those candidates, [polling] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agents present who may desire to affix their seats thereon.