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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(12) in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006

(12)These directions are absolutely mandatory and cannot be locally ordered or modified in any manner without prior written approval of the Commission. The Deputy Commissioner will not be competent to permit any relaxation.