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[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

State of Haryana - Subsection

Section 112(1)(ix) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(ix)the bills issued for collection are in prescribed form, serially numbered and the stock account of bill books, receipt books etc., are properly maintained;