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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The Election Expenses (Maintenance and Lodging of Account) Madhya Pradesh Order, 1997

(2)The particulars of every item of expenditure shall be entered in the register referred to in sub-paragraph (1), from day to day in the same chronological order in which the expenditure is incurred or authorised and the vouchers or bills relating to the expenditure shall be maintained along with the register.