Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Mizoram - Section

Section 173 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

173. Accounts of agents.

- Every election agent shall, for each election for which he is appointed election agent, keep separate and regular books of account, and shall enter therein all the particulars of expenditure referred to in Rule 174.