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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(f) in Haryana Municipal Corporation Election Expenditure (Maintenance and submission of accounts) Order, 2017

(f)"State Eleciton Commission" means the State Election Commission, Haryana constituted under Article 243K and 243ZA of the Constitution read with and Section 9 of the Act.;