Legal Document View

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
[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(3)(II) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

(II)No candidates will ask for any other symbol but for the symbol notified by the State Election Commission for that election. In case any such symbol which is not notified by the State Election Commission for election to that office, election is asked by any candidate, the same will be ignored.