Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2)(I) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

(I)In an election not held on party basis in the election to Panchayat Samitis and Zila Parishads, a candidate shall declare in the nomination papers first filed by him, his choice of three symbols from the list of free symbols notified by the Commission for election to that office indicating the order of his preference. The symbols shall be allotted in accordance with the following procedure :-