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

State of Haryana - Subsection

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

(b)"Election Expenditure" means any expenditure incurred or authorised by a candidate or his election agent in connection with the election between the dates on which he has filled his/her nomination and the date of declaration of results thereof both days inclusive;