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[Cites 0, Cited by 0] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(2) in Conduct of Elections Rules, 1961

(2)Where the [district election officer] [ Substituted by S.O. 3875, dated 15.12.1966.] is of the opinion that the account of election expenses of any candidate has not been lodged in the manner required by the Act and these rules, he shall with every such report forward to the Election Commission the account of election expenses of that candidate and the vouchers lodged along with it.