Section 89(3)(b) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

(b)the two foils of the challan received back from the treasury duly signed to be dealt with as provided for in rule 94 :

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