1[171-I. Failure to keep election accounts.- 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.]
CLASSIFICATION OF OFFENCE
Punishment-Fine of 500 rupees-Non-cognizable-Bailable-Triable by Magistrate of the first class-Non-compoundable.
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1. Section 171-I ins. by Act 39 of 1920, sec. 2.
