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[Cites 0, Cited by 0] [Section 5(11)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(11)(b) in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006

(b)has no good reason or justification for the failure, the State Election Commission shall by order published in the Official Gazette, declare him to be disqualified and may such person shall be disqualified for a period of three years from the date of the order.