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[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(7)(b) in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006

(b)Each candidate while lodging the returns of his election expenditure shall also file an affidavit on oath as in Annexure-IV that the expenditure shown as nil, if any, on items listed in the Performa or left blank therein, has not been incurred by him, the affidavit will also clearly state that all election expenditure on listed items relating thereto has been completely and unexceptionally included in the return and there is nothing that has not been disclosed.