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

State of Haryana - Subsection

Section 5(10) in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006

(10)The Commission intends to super-check the authenticity of the returns filed through the above procedure and shall hold the candidate personally responsible for any lapse or misrepresentation.