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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Tamilnadu - Subsection

Section 120(9) in Tamil Nadu Panchayats (Elections) Rules, 1995

(9)As soon as may be after the receipt of the report referred to in sub-rule (6), the State Election Commission shall consider the same and decide whether any contesting candidate has failed to lodge the account of election expenses within the time and in the manner required by these rules or orders issued thereunder.