Section 3 in Haryana Municipal Corporation Election Expenditure (Maintenance and submission of accounts) Order, 2017
3. Notification by State Election Commission to prescribe the election expenditure limit.
- For the purpose of this Order the State Election Commission shall notify under sub section(3) and section 8B of the Act from time to time the election expenditure limit at an election to be incurred by a candidate or his authorized election agent.
