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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(9)(c) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

(c)a copy of the annual audited accounts of the party and a copy of the income-tax returns filed under the law for the relevant year shall be filed in the office of the Commission within a period of one year after the end of the relevant financial year;