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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Haryana - Subsection

Section 173(4) in Haryana Panchayati Raj Act, 1994

(4)Subject to any disqualification of a person the list of voters shall be conclusive proof for the purpose of determining under this section whether any person is or is not qualified to vote, or to be elected at any election, as the case may be.