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State of Haryana - Section

Section 10 in The Haryana Contingency Fund Rules, 1967

10.

A copy of the orders resuming the advance, which shall give a reference to the number and date of the order in which the original advance was made, and to the Supplementary Appropriation Act, referred to in rule 6 shall be forwarded to the Accountant-General, Punjab, Haryana and Himachal.