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 70Y] [Entire Act] State of Haryana - Subsection Section 70Y(c) in Haryana Municipal Corporation Election Rules, 1994 (c)packets other than those as referred to in sub-rule (1) of rule 70X shall be retained for a period of one year and shall thereafter be destroyed :
