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[Cites 0, Cited by 0] [Section 4(15)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(15)(ii) in The Haryana Rural Development Fund Rules, 1984

(ii)The Assessing Authority and other employees assisting him in relation to the collection of cess shall be entitled to claim travelling and daily allowances at prescribed rates for journeys exclusively performed in connection with the cess.]