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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Himachal Pradesh - Subsection

Section 99(5) in The Himachal Pradesh Panchayati Raj Act, 1994

(5)The amount from the Panchayat Samiti Fund shall be withdrawn only under the joint signatures of Executive Officer, by whatever name called, of the Parchayat Samiti and Chairman or any other member of the Panchayat Samiti authorized by the Panchayat Samiti.