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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The Election Expenses (Maintenance and Lodging of Account) Madhya Pradesh Order, 1997

(1)The account of election expenses shall be maintained by a candidate or his election agent from day to day, in a register in Proforma A, which shall be supplied to him by the Returning Officer immediately after his nomination.