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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(f) in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006

(f)"State Election Commission" means the State Election Commission, Haryana constituted under Article 243K and 243ZA of the Constitution read with the Section 3A of the Acts;