Section 13D in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006
13D. Application of certain section of Central Act 43 of 1951 - The provisions of Sections 10A, 20B, 28A, 33A, 33B, 125A, 134A, 134B, 135B and 135C of the Representation People Act, 1951 (Central Act 43 of 1951), shall mutatis mutandis apply to the provisions of the Act.
