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  • Indian Laws Ipc
  • Failure to keep election accounts Section-171K

Indian Penal Code, 1860

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Chapter IX A Of Offences Relating To Elections
171K Failure to keep election accounts
Description Whoever being required by any law for the time being in force or any rule having the force of law to keep accounts of expenses incurred at or in connection with an election fails to keep such accounts shall be punished with fine which may extend to five hundred rupees.]










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