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State of Haryana - Section

Section 9 in The Haryana Contingency Fund Rules, 1967

9.

A copy of the orders sanctioning the advance, which shall specify the amount, grant or appropriation to which it relates and gave brief particulars by sub-heads and units of appropriation of the expenditure for meeting which it is made, shall be forwarded to the Accountant-General, Punjab, Haryana and Himachal.