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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(4) in Haryana Panchayati Raj Election Rules, 1994

(4)Reference in these rules to the Presiding Officer shall, unless the context otherwise requires, be deemed to include any person performing any function which he is authorized to perform under-sub-rule (2) or, as the case may be under sub-rule (3).]