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 76] [Entire Act] State of Haryana - Subsection Section 76(3) in Haryana Municipal Corporation Election Rules, 1994 (3)The removal of a ballot papers from the polling station during polling hours by a candidate or his agent, or by any other person with the connivance of a candidate or his agent;
