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 69] [Entire Act] State of Haryana - Subsection Section 69(4) in Haryana Panchayati Raj Election Rules, 1994 (4)Every decision of the Returning Officer (Panchayat) or such other officer authorised by him, under sub-rule (3) shall be in writing and contain the reason therefor.
