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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(1) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(1)The account of election expenses to be kept by a candidate or his election agent shall contain such particulars and shall be in such proforma as may be specified by the State Election Commission.