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

State of Haryana - Subsection

Section 21(7) in Haryana Municipal Corporation Election Rules, 1994

(7)Subject to the provisions of sub-rule (6) the State Election Commissioner may, by an order, amend, vary or modify the election programme at any time :Provided that unless the State Election Commissioner otherwise directs, no such order shall be deemed to invalidate any proceedings already taken before the date of the order.