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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Haryana - Subsection

Section 60(7) in Haryana Municipal Corporation Election Rules, 1994

(7)If under any circumstances the counting of ballot papers of any ward of the Corporation is postponed, the Ballot Boxes used in each ward of the Corporation shall be kept in safe custody by the Deputy Commissioner as per the directions of the State Election Commissioner.