Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(c) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

(c)"contested election" means, an election in a Gram Panchayat, Panchayat Samiti, Zila Parishad, Municipal Committee, Municipal Council or Municipal Corporation where a poll is taken;