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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(6)(b) in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006

(b)The Deputy Commissioner or the Officer authorised in sub-para(a) above shall, within 2 days from the date on which the account of election expenses have been lodged by a candidate under sub-para(a) above, cause a notice to be affixed to the notice board of his office specifying -
(i)the date on which the account has been lodged;
(ii)the name of the candidate; and
(iii)the time and place at which such accounts can be inspected.