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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

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

(d)provision for anticipated refunds shall also be made in the estimates under the head "Deduct Refund"by means of a deduct entry from the total estimated receipts;