Section 8 in The Election Expenses (Maintenance and Lodging of Account) Madhya Pradesh Order, 1997
8. Notice by district election officer for inspection of account.
- The district election officer shall, within two days from the date on which the account of election expenses has been lodged by a candidate under Paragraph 7 cause a notice to be affixed to his notice board, specifying-(a)the day on which the account has been lodged;(b)the name of the candidate, and(c)the time and place at which such account can be inspected.
