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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(2) in Haryana Municipal Corporation Election Rules, 1994

(2)The assignment by the Returning Officer of any symbol to a candidate shall be final except where it is inconsistent with any directions, issued by the State Election Commissioner in which case the State Election Commissioner may revise the assignment in such manner as it thinks fit.