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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(2) in Haryana Panchayati Raj Rules, 1995

(2)In the case of money transferred to the Government Treasury, the money order coupons or the receipted copies of the challans should be pasted in the column (26) "Signature or thumb impression of payee."