Section 3 in Haryana Municipal Election Expenditure (Maintenance and submission of accounts) Order, 2017
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) of 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.
