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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(4) in The Haryana Prevention of Beggary Rules, 1972

(4)The Superintendent shall (i) keep a constant watch on the receipts and expenditure of the Reception Centre or the Certified Institution as the case may be.
(ii)satisfy himself by frequent periodical inspections that the register and account books are written upto date.
(iii)verify that cash balances correspond with those entered in the cash book, that the daily entries are made in the day books and that outstanding are not allowed to accumulate.