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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(1)Every candidate at an election shall, either by himself or by the 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 of the order calling the election and the date, of declaration of the result thereof, both dates inclusive.