Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Haryana - Subsection Section 30(3) in Haryana Municipal Corporation Election Rules, 1994 (3)Every candidate or his or her agent shall forthwith be inFormed of the symbol assigned to him or her and be supplied with a specimen thereof by the Returning Officer.
