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 81] [Entire Act] State of Haryana - Subsection Section 81(3) in Haryana Municipal Corporation Election Rules, 1994 (3)No application for withdrawal shall be granted if in the opinion of the Tribunal, such application has been induced by any bargain or consideration which ought not be allowed.
