ACCOUNTS OF ELECTION EXPENSES

21. Lodging of accounts of election expenses by candidates(18.09.1981).

22. Lodging of accounts of election expenses -Revised of proforma(17.12.1993).

23. Enforcement of provisions of Section 171-H 282 IPC, relating to illegal election
expexpenses(27.12.1993).

24. Maintenance of accounts in special registers(31.08.1994).

25. General / Bye-elections Instructions for guidance of contesting candidate of election
expexpenses(12.01.1996).

26. Submission of accounts of election expenses by the candidates(11.06.1992).

27. Maintenance of accounts of election expenses and lodging of true copy thereof
------(07.01.1993).

28. Submission of accounts of election expenses by candidates(28.12.1994).

29. Accounts of election expenses to be maintained by the contesting candidates
-----(02.02.1995).

10. Language in which the accounts of election expenses may be filed by the
-----candidates(10.04.1995).

11. Maintenance of account of elections expenditure(04.04.1996).

12. Supreme Court's Judgement dated 04.04.1996 in Writ Petition No.24 of 1995
-----(07.04.1996).

13. Maintenance of accounts and the details of expenditure incurred in campaign
-----(12.04.1996).



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