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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(3)(III) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

(III)Each candidate or his election agent shall be intimated the symbol allotted to him in writing, and his signature shall be obtained in token of having received that intimation. He shall be given specimen copy of that symbol, along with the said intimation.