Section 5(15) in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006
(15)This order may be given to the widest possible publicity through the quickest and all possible means.Annexure INo. ____________To________________________________.(name and address of candidate)Subject :- Maintenance of account of Election Expenses and lodging of true copy thereof.Sir/Madam,Your attention is invited to Section 13E of the Haryana Municipal Act, 1973 which stipulates that every candidate at an election, shall, either by himself or by his election agent, keep a separate and correct account of all expenditure in connection with the election between the date on which he has been nominated and the date of declaration of the result thereof, both dates inclusive.
