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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Haryana - Subsection

Section 80(1) in Haryana Municipal Corporation Election Rules, 1994

(1)The enquiry shall be held in a place to which the public have free access and notice of the time and place of enquiry, shall be given to the parties not less than seven days before the first day of the enquiry.