Section 3 in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006
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 13E of the Act from time to time the election expenditure limit at an election to be incurred by a candidate or his authorised election agent.
