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State of Odisha - Section

Section 83 in The Orissa Municipal Corporation Act, 2003

83. Accounts of election agent.

- Every candidate or his election agent shall keep regular books of accounts in which the particulars of all expenditure of the nature referred to in Section 82 shall be entered, whether such expenditure is incurred by the candidate or by his election agent or by any person authorized by the Candidate in this behalf.