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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Himachal Pradesh - Subsection

Section 44(2) in Himachal Pradesh Municipal Election Rules, 2015

(2)In every case where an election symbol has been assigned to a candidate under sub-rule (1) such candidate shall forthwith be informed of the symbol so assigned and be supplied with a specimen thereof by the Returning Officer. In that event the list of contesting candidates shall also contain symbol allotted to each candidate.