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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(9)(b) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

(b)such associations or body or political party shall maintain true accounts of its income and expenditure, and particularly maintain separate accounts for the expenditure incurred in connection with local body elections, indicating details of the expenditure incurred on the general publicity of the party, and candidate-wise expenditure incurred for promoting the election of specific candidates set up or supported by the party in various elections to local bodies;