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[Cites 0, Cited by 0] [Section 15B(1)] [Section 15B] [Entire Act]

State of Maharashtra - Subsection

Section 15B(1)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)has failed to lodge an account of election expenses within the time and in the manner required by the State Election Commission, and