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[Cites 0, Cited by 0] [Section 27(6)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(6)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)in clause (1), in sub-clause (B), in the explanation, the words and figures 'and duly entered in the account of election expenses referred to in section 78' shall be deleted;