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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(4)(iii) in Haryana Panchayati Raj Election Rules, 1994

(iii)Any claim or objection under sub-rule (4) (i), which is not filed within the prescribed period or, if filed, by a person not entitled to file the same, shall be rejected.