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[Cites 0, Cited by 0] [Section 120(6)] [Section 120] [Entire Act]

State of Tamilnadu - Subsection

Section 120(6)(b) in Tamil Nadu Panchayats (Elections) Rules, 1995

(b)whether such candidate has lodged his account of election expenses, and if so, the date on which such account has been lodged; and