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[Cites 0, Cited by 0] [Section 28A] [Entire Act]

State of Haryana - Subsection

Section 28A(3) in Haryana Municipal Corporation Act, 1994

(3)No court shall take cognizance of any offence punishable under sub- section (1) unless there is a complaint made by order of, or under authority from, the State Election Commission or the Deputy Commissioner of the district concerned.]