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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(5)(ix) in Haryana Municipal Business Bye-laws 1981

(ix)ensure that no municipal money is expended without the sanction of the committee and that no payment is made except to a person entitled to receive it and on a bill properly drawn, checked and received and shall sign all cheques;