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Karnataka HC: Lodging Electoral Expenditure Accounts Ensures Transparency of Candidates - (22 Apr 2022)

ELECTION

Karnataka High Court has dismissed a petition, passed by the Karnataka State Election Commission by disqualifying from continuing as the elected members of the Municipality, on failure to lodge a correct account of electoral expenditure with the Returning Officer, within prescribed time.

Tags : KARNATAKA HIGH COURT   KARNATAKA STATE ELECTION COMMISSION   RETURNING OFFICER  

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