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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Haryana - Subsection

Section 129(5) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(5)Fees at fairs shall be collected by means of receipts in Form LIII which shall be written with an indelible pencil and prepared in triplicate by means of carbon process, the second carbon copy being retained and the original alongwith the first carbon copy detached and handed over to the payer.