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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Punjab - Subsection

Section 82(4) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(4)The amount of the lapsed deposit refunded shall; however, be charged in the Cash Book as refunded. The repayment of a lapsed deposit shall also be recorded in the Register of lapsed deposits in form FBA-35 so as to guard against second payment.