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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(5) in Haryana Municipal Corporation Election Rules, 1994

(5)No person shall convene, hold or attend any public meeting within the Corporation limits in any area of which poll is to be taken, during the period of forty-eight hours ending with the hours fixed for the conclusion of the poll for any election in the polling area.