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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1)(d) in Faridabad Complex (Regulation and Development) Act, 1971

(d)such sums as may be required to pay the expenses incurred in auditing the accounts of the Administration and such portion of the cost of any public expenditure by the Central or State Government as may be held by the State Government to be equitably payable by the Administration in return for services rendered to it;