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State of Haryana - Section

Section 93 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

93. Sums received on behalf of the Panchayat Samiti. [Section 209.]

- The pound keeper shall, immediately on receipt, add to the last progressive total entered in the counterfoil of release pass, all sums received by him on behalf of the Panchayat Samiti on account of impounded cattle sold, and also the amounts remitted direct to the treasury by the officer conducting the sale in accordance with the provisions of rule 89(3).