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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(1) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(1)A register of deposits in cash received by the Panchayat Samiti or Zila Parishad shall be maintained in Form XXXII. Separate sets of pages will be set aside for each of the classes of deposits referred to above.