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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(1) in Haryana Municipal Corporation Election Rules, 1994

(1)The Returning Officer shall provide such number of polling stations as he may deem necessary and shall on the date specified under rule 21 in this behalf post at his office and at the office of the Corporation a list showing the polling stations so provided, the polling area or the group of voters for which they have respectively been provided and the hours during which they shall remain open for the poll.