Section 36(3)(a) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

(a)repayment of money belonging to contractor or other persons held in deposit and of money collected or credited into fund by mistake;

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