Section 116(3) in The Bihar Municipal Election Rules, 2007

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State of Bihar - Subsection

Section 116(3) in The Bihar Municipal Election Rules, 2007

(3)The account of my election expenditure as annexed hereto includes all items of election expenditure incurred or authorized by me or by my election agent and nothing has been concealed or withheld/suppressed therefrom.Signature of CandidateAcknowledgementThe account of the election expenses in respect of .............................(name of ward and name of Local Body) result of which was declared on .......................... (date) has been filed by him/on his behalf on ...............(date) has been received by me today, the ..................(date) of .............. (month) ................ (year).Returning OfficerRegister of Account of Election Expenses

Date	Details of Election Expenditure	By whom expenses incurred	Signature of Candidates	Remarks

Signature of Candidates

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State of Bihar - Subsection

Section 116(3) in The Bihar Municipal Election Rules, 2007