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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(1) in Haryana Municipal Corporation Election Rules, 1994

(1)Every election petition shall be accompanied by a receipt from the treasury for two hundred and fifty rupees or Government Promissory Notes of equal value at the market rate of the day as security for all costs that may become payable by him or them.