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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 33A(2) in Arunachal Pradesh Municipal Election Rules, 2011

(2)Every candidate contesting election to a Municipal Council or a Nagar Panchayat shall keep an account of election expenditure in a register to be called the register of election expenditure in Form 38.