Section 28(3)(d) in Haryana Panchayati Raj Election Rules, 1994

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State of Haryana - Subsection

Section 28(3)(d) in Haryana Panchayati Raj Election Rules, 1994

(d)The deposit in the following cases will be returned as above after the declaration of the result of election :-

(i)where the candidate, though not elected, does not forfeit his deposit under sub-rule (2) ; or

(ii)where the candidate is elected.