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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Karnataka - Subsection

Section 26A(1) in Karnataka Municipal Corporations Act, 1976

(1)Every candidate at an election under this Act shall either by himself or by his election agent keep a separate and correct account of all expenditure in connection with the election incurred or authorised by him or by his election agent between the date on which he has been nominated and the date of declaration of the result thereof, both dates inclusive.