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 2] [Entire Act] State of Haryana - Subsection Section 2(22A) in The Haryana Municipal Act, 1973 (22A)[ "State Election Commission" means the State Election Commission constituted by the State Government under Articles 243K and 243ZA of the Constitution of India;] [Inserted by Haryana Act No. 3 of 1994.]
