Section 112(1)(vii) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

(vii)the write off is supported by competent sanction and there is a record to show that the items are really irrecoverable;

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