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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(2) in Haryana Municipal Corporation Election Rules, 1994

(2)No person shall be eligible for election as a member of the Corporation who, in the case of a seat reserved for Schedule Caste, Backward Classes or woman, is not a member of any of these categories.