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 35C(5)] [Section 35C] [Entire Act] State of Haryana - Subsection Section 35C(5)(b) in Haryana Panchayati Raj Election Rules, 1994 (b)in any other case, be given to the Returning Officer (Panchayat) or the Presiding Officer of the polling station where the new polling agent is appointed.