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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Bihar - Subsection

Section 119(1) in The Bihar Panchayat Election Rules, 2006

(1)The return of election expenses shall be lodged in Form-29 with the Returning Officer within fifteen days from the date of publication of the result of election in the district Gazette under Rule 120. It shall be accompanied by a declaration/affidavit by the candidate in Form-30.