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[Cites 0, Cited by 0] [Section 5(13)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(13)(a) in Haryana Municipal Corporation Election Expenditure (Maintenance and submission of accounts) Order, 2017

(a)in relation to any matter with respect to maintenance and submission of election expenditure return, by the contesting candidates, for which this order makes no provision or make, insufficient provision, and provision is in the opinion of the State Election Commission necessary for the smooth and orderly conduct of elections.