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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(5)(viii) in Haryana Municipal Business Bye-laws 1981

(viii)ensure that municipal dues are received and credited to the municipal fund, all money received for credit to the municipal fund is deposited daily according to law, and all accounts, registers and financial returns are kept up-to-date and promptly submitted as prescribed;