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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Tamilnadu - Subsection

Section 116(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(2)The account of election expenses to be kept by a candidate or' his election agent under sub-rule (1) shall contain all the particulars required and in the format specified by the State Election Commission.