474. Disqualification on failure to lodge account of election expenses.
- If the State Election Commission is satisfied that a person-(a)has failed to lodge an account of election expenses within the time and manner required by or under this Act, and(b)has no good reason or justification for the failure, the State Election Commission shall by order declare him to be disqualified and any such person shall be disqualified fora period of three years from the date of the order.
