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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Himachal Pradesh - Subsection

Section 90(6) in Himachal Pradesh Municipal Election Rules, 2015

(6)The State Government on receipt of the election return under sub-rule (5) shall notify the election of the President as required under sub-section (1) of section 27 of the Act and forward a copy of the same to the Commission.